- (1.) Heard learned counsel for the parties.
(2.) Challenge in this appeal is to the judgment of a learned Single Judge of the Karnataka High Court allowing the appeal filed by the respondents.
(3.) Plaintiffs, who are the respondents in the present appeal filed a Suit for recovery of a sum of Rs.1,47,965.20 on the ground that being owners of the Trees which were transported to the Government godown on the basis of the permission granted by the present appellants, the value of the Trees has to be paid by the government.;