NARAYANA SWAMY Vs. K.T.RAJASHEKAR

JUDGEMENT

(1.) Plaintiff in O.S.No.2840/2014 on the file of 42nd Additional City Civil and Sessions Judge, Bengaluru City (CCH-43) is the petitioner in Writ Petition No.22495/2015 and the appellant in M.F.A.No.7414/2015.

(2.) In the writ petition, he is seeking quashing of the order dated 22.04.2015 (Annexure-L) passed by the trial Court on I.A.No.2. In the appeal, he has challenged the order dated 07.09.2015 passed by the trial Court on I.A.No.4.

(3.) By the order Annexure-L the trial Court allowed I.A.2 filed by the defendant, condoned the delay in filing the written statement and received the written statement.