HUSENSAB Vs. BASAYYA

JUDGEMENT

(1.) The petitioner is before this Court seeking for setting aside the Order dated 19.02.2019 passed on I.A.No.V by the Principal Senior Civil Judge, Jamkhandi in O.S.No.74/2012 rejecting the application filed under Order VII Rule 10 of the Code of Civil Procedure, 1908 ('the CPC' for short) and consequently allow the said application.

(2.) The case of the petitioner is that;

(3.) Sri. Mrutyunjaya Tata Bangi, learned counsel appearing for the petitioner, would submit that;