K.MANJULA Vs. SHANTHAMMA

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and also the learned counsel for the respondents 1 to 3.

(2.) IN this writ petition under Articles 226 and 227 of the Constitution of India, the petitioner has called in question, the order dated 14.02.2012, passed by the trial Court in O.S.No.307/2007 on I.A. No.9.

(3.) AGGRIEVED by that, the petitioner has filed this writ petition.