K.V.S.PRAKASH Vs. SMT. DODDABORAMMA

JUDGEMENT

(1.) This petition is directed against the impugned order dtd. 5/9/2022 passed by the learned Senior Civil Judge and JMFC., Kanakapura (for short, hereinafter referred to as "the Reference Court") in LAC.No.56/2014, whereby the application filed by the petitioner - claimant No.2 under Sec. 151 CPC was rejected by the Reference Court.

(2.) Heard Sri Skanda R.K.Rao, learned counsel appearing for the petitioner, Sri K.Abhinav Anand, learned counsel appearing for respondents 1 and 2 and Sri P.V.Chandrakshekar, learned counsel appearing for additional respondent No.3 - KIADB and perused the material on record.

(3.) The material on record discloses that in the proceedings in LAC.No.56/2014 under Sec. 18 of the Land Acquisition Act, 1894 (for short, hereinafter referred to as "the Act") before the Reference Court, petitioner was arrayed as claimant No.2, while respondents 1 and 2 are the remaining claimants.