- (1.) We have heard learned counsel appearing for the parties and perused the impugned Judgment(s) and Order(s) passed by the High Court of Karnataka.
(2.) In our considered view, the reasons assigned by the High Court in passing the impugned judgment(s) and order(s) need no interference as the same are in consonance with law.
(3.) Accordingly, there is no merit in these appeals and they are dismissed.;