Section 6(5) in The Karnataka Appellate Tribunal Act, 1976
(5)Where an appeal, revision, reference or application is heard by a Bench, the appeal, revision, reference or application shall be decided in accordance with the opinion of the majority;Provided that where the Bench hearing the appeal or application is composed of two members and those members differ in opinion, they shall place the papers of the case before the Chairman for the constitution of a full Bench under section 7.
