LEELAVATI D.K. Vs. RAJASHEKARAPPA

JUDGEMENT

(1.) The petitioners aggrieved by the order dtd. 16/1/2010 passed on I.A.VI by the Additional Civil Judge and II Additional JMFC, Ranebennur in O.S.No.269/2014 have filed this writ petition.

(2.) Brief facts giving rise to the filing of this petition are as under :

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