VENUGOPAL S. Vs. MANJUNATH M.

JUDGEMENT

(1.) These two appeals are listed for admission. Heard the learned counsel appearing for the appellants and the learned counsel appearing for caveator/respondent No.1 and the learned counsel appearing for respondent Nos.2 to 12 in both the appeals.

(2.) These two appeals are filed under Order 43 rule 1(r) read with Sec. 151 of CPC., against the order dtd. 21/4/2023 passed on I.A.No.IV (MFA No.2911/2023) and I.A.No.VI (MFA No.2910.2023) in O.S.No.2421/2023 on the file of the XXXIX Additional City Civil and Sessions Judge, Bengaluru, rejecting I.A.No.VI filed under Order XXXIX Rule 4 of CPC and allowing I.A.No.IV filed under Order XXXIX Rule 1 and 2 of CPC, respectively.

(3.) The parties are referred to as per their original rankings before the Trial Court to avoid confusion and for the convenience of the Court.