MUNIRATHNAMMA Vs. NAGARAJA

JUDGEMENT

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

(2.) IN these writ petitions under Articles 226 and 227 of the Constitution of India, the petitioners have called in question, the orders dated 31.5.2012 and 3.7.2012, passed by the Trial Court and also the Appellate Court in O.S.No.1311/2008 and M.A.No.47/2012 on I.A.No.VI.

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