LAKSHMIDEVAMMA Vs. A UMESHA

JUDGEMENT

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

(2.) IN this writ petition filed under Articles 226 and 227 of the Constitution of India, the petitioners have called in question, the Order dated 22.06.2012, passed by the Trial Court in O.S. No.1656/2011 on I.A.No.6.

(3.) AGGRIEVED by that, the petitioners have filed the writ petition.