PADMAMMA Vs. MUNIYAMMA

JUDGEMENT

(1.) Petitioner has filed the present Writ Petition invoking the writ jurisdiction of this Court assailing the order dated 05.12.2019 passed by the Senior Civil Judge and Principal JMFC at KGF on I.A.Nos.35 and 36 in O.S.No.21/2010.

(2.) Respondent Nos.1 to 4 being plaintiffs before the trial Court filed suit against defendants in O.S.No.21/2010 before the Court of Civil Judge Senior Division at KGF for the relief of partition and separate possession in respect of the suit schedule properties. They contended that the suit schedule properties are ancestral and joint family properties.

(3.) Sri.S.Visweswariah, learned counsel for petitioners submitted that the order passed by the trial Court is arbitrary, perverse and the same is passed without proper appreciation of reasons assigned in applications.