NAGARATHNA NIRANJAN Vs. BENGALURU DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The petitioners who are the plaintiffs in O.S.No.4975/2003 pending before the City Civil Court, Bengaluru, have filed the above petitions aggrieved by the rejection of the applications filed by them under Order 11 Rule 5 of Civil Procedure Code.

(2.) Since both the petitions arise out of a common order, with the consent of learned counsel for the parties, the petitions are clubbed together and disposed of by this common order.

(3.) For the sake of convenience, parties are referred to by their rank in the trial Court.