CHANNAVEERAGOUDA Vs. CHANNABASANAGOUDA

JUDGEMENT

(1.) An application seeking for permission to withdrawal the suit while reserving liberty to the plaintiff to file a fresh suit, has been rejected by the Trial Court.

(2.) The Trial Court has noticed that even according to the plaintiffs, the formal defect that the plaint suffered from was not disclosed and the application was filed for withdrawal of the suit after 14 years. The Trial Court has therefore concluded that the request for withdrawal was not justified and had been basically made in order to ensure that the admissions obtained at the time of evidence would stand nullified.

(3.) I find no reason to entertain this petition as the order of the Trial Court is just and proper.