M. B. VENKATASWAMY Vs. VENKATAMMA

JUDGEMENT

(1.) The petitioners aggrieved by the order dtd. 12/6/2018, passed on I.A.Nos.9 and 10 in O.S.No.620/2011 by the Senior Civil Judge & JMFC, Malur have filed this writ petition.

(2.) Heard learned counsel for petitioners and learned counsel for the respondents.

(3.) Learned counsel for the petitioners submits that petitioners filed I.A.Nos.9 and 10. Trial Court rejected the said applications in the absence of the counsel for petitioners and further observed that the applications filed by petitioners are not maintainable. He further submits that the Trial Court has not assigned any reason for recording a finding that the applications are not maintainable. Hence on these grounds he prays to allow the writ petition.