K. S. MADHUSUDHAN Vs. B.L.CHANNEGOWDA

JUDGEMENT

(1.) Petitioner being the first defendant in an injunctive suit in O.S No. 5414/2014 is invoking the writ jurisdiction of this Court for assailing the order dated 13.08.2019, a copy whereof is at Annexure-F, whereby the Learned LII Additional City Civil Judge, Bengaluru City, having favoured respondent's application in I.A No.XXII filed under Order XXVI Rule 9 of CPC, 1908 has appointed the Court Commissioner for accomplishing the task in question.

(2.) Having heard the learned counsel for the petitioner and having perused the petition papers, this Court declines grant of indulgence in the matter for the following reasons: