SANJEEVA SHETTY Vs. KAMALA SHETTY AND ORS

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) In this writ petition under Articles 226 & 227 of the Constitution of India, the petitioner has called in question, the order dated 03.09.2011, passed by the trial Court in O.S.No.322/2005 on the memo dated 16.08.2011.

(3.) By the impugned order, the Trial Court has directed the petitioner and defendant No.2 to commence the evidence.