SHIVAKUMAR AND ORS Vs. JAYAMMA AND ORS

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and also learned counsel for the respondents.

(2.) In this writ petition under Articles 226 & 227 of the Constitution of India, the petitioners have called in question, the order dated 31.01.2012, passed by the Trial Court in O.S.No.1711/2008 on I.A.No.6.

(3.) By the impugned order, the Trial Court has dismissed I.A No.6.