PANCHALINGAPPA HOLEBASAPPA JIGAJINNI Vs. SHANKARAPPA

JUDGEMENT

(1.) An application was filed for attachment in I.A. No.10. The said application was dismissed, as against which, an application for review of the said order was made and the same was treated as a Miscellaneous Petition.

(2.) The petitioners made an application to club the Miscellaneous Petition along with the main matter and the said application has been rejected by the impugned order.

(3.) The main matter that was filed was to declare that the petitioners were insolvent. The application that was filed was for an attachment. Having regard to the fact that the prayer made in I.A. No.10 and the main relief are separate and distinct, the Trial Court was justified in refusing to club the matters together.