B.S. NEELAKANTA Vs. B.PARVATHAMMA

JUDGEMENT

(1.) Heard counsel for petitioner and Sri A.P.Suresh, Counsel appearing for respondents 2 & 3.

(2.) Though the 1st respondent has engaged a counsel, he is absent.

(3.) This Revision is filed under Article 227 of the Constitution of India challenging the order dt.08.02.2013 in I.A.No.1713 of 2012 in O.S.No.146 of 2006 of the VIII Additional Senior Civil Judge, R.R. District at L.B.Nagar.