N NARAYANA Vs. RAMESH KUMAR

JUDGEMENT

(1.) The petitioners/defendant Nos. 1 to 8 in O.S. No. 868/2000 on the file of City Civil Judge, Bangalore City, are before this Court, praying for quashing the common order dated 4.12.2009 passed on I. As. XVII and XVIII in the above-said suit at Annexure-J.

(2.) For the purpose of convenience and better understanding, the petitioners and the respondents are hereinafter referred to as 'the defendants and 'the plaintiffs', respectively, as arrayed in the suit.

(3.) The brief facts of the case leading to the filing of the Writ Petitions may be stated as under: