H. S. CHANDRA Vs. H. PRAKASH

JUDGEMENT

(1.) Petitioner/Defendant has filed this writ petition seeking the mandamus directing the XXV City Civil and Sessions Judge (CCH-23), Bengaluru to hear the applications i.e. I.A. Nos.I and II filed in O.S. No.2557/2018.

(2.) The brief facts of the case are that the respondent/plaintiff has filed a suit for partition and separate possession and injunction. In the suit, respondent/plaintiff has also filed I.A. Nos.I and II, Annexures D and E, respectively, for grant of tempoinjunction.

(3.) Heard the learned counsel for the petitioner.