N. GAJALAKSHMI Vs. N. NAGARAJU

JUDGEMENT

(1.) This petition is directed against the impugned order dtd. 3/9/2022 passed on I.A.No.24 in O.S.No.2055/2007 c/w O.S.No.2627/2007 on the file of XXII Addl.City Civil and Sessions Judge, Bangalore, whereby the said application filed under Order 32 Rule 4 r/w Sec. 151 CPC by the petitioner - 6th defendant for permission / leave in her favour to be represented by her husband L.C.Sathisha as her next friend in the suit and to defend the suit on her behalf and to protect her interest has been rejected by the trial court.

(2.) Heard learned counsel for the petitioner and learned counsel for respondents 1 and 2 and perused the material on record.

(3.) After arguing the matter at considerable length of time, on instructions, learned counsel for the petitioner submits that if all rival contentions on all aspects of the matter including the contentions urged in I.A.No.24 are kept open to be decided by the trial court at the time of final disposal of the suit, petitioner would withdraw I.A.No.24 and necessary directions in this regard are to be issued to the trial court to proceed further without being influenced by the findings and observations recorded in the impugned order.