S M EDUCATION SOCIETY Vs. HAJI ABDUL KHALEEL

JUDGEMENT

(1.) Though the matter is listed for admission, by consent of the learned Counsel appearing for the parties, the matter is taken up for Final Hearing.

(2.) In this revision petition, the petitioner is questioning the correctness and legality of the order passed in M.A. No. 30/2006 dated 22.12.2006 by the Addl. Civil Judge (Jr. Dn.) and CJM, Tumkur whereunder the First Appellate Court confirmed the order dated 13.11.2006 passed by the II Addl. Civil Judge. (Jr. Dn.) and JMFC. Tumkur, in Misc. No. 5/2001.

(3.) The facts in nutshell are as follows: