BALAGOUDA Vs. VISHALAKSHI

JUDGEMENT

(1.) Today also both the parties are not present before the Court.

(2.) Learned counsel for the appellant submits that there is no possibility of amicable settlement between the parties. The said submission is placed on record.

(3.) Though this appeal is listed for admission, with the consent of the learned counsel appearing for the parties, the same is taken upon for final disposal.