S. KANTHAMMA Vs. V. SRINIVASA GOWDA

JUDGEMENT

(1.) Petitioners are before this Court under Article 227 of the Constitution of India, assailing the order dated 18.10.2019 in O.S.No.4241/2004 on the file of 43 Additional City Civil and Sessions Judge, Bangalore, by which, the application filed under Order I Rule 10(2) of CPC is rejected.

(2.) The suit is one for partition and separate possession of the suit schedule property to an extent of 6/5th share and for permanent injunction.

(3.) Heard the learned counsel for the petitioners and perused the writ petition papers.