M.S. RAMCHANDRA Vs. SAMPTHU LAKSHMI

JUDGEMENT

(1.) The petitioner is before this Court under Article 227 of the Constitution of India assailing the order dated 20.12.2018 passed on I.A.No.1 in FDP No.40/2014 on the file of XVIII Addl. City Civil Judge, Bengaluru.

(2.) The petitioner herein is respondent No.1 and respondent No.1 is petitioner therein in the above stated FDP.

(3.) Heard the learned counsel for the petitioner as well as the learned counsel for the respondents. Perused the writ petition papers.