CHANDRAKUMAR Vs. B.K. LAKSHMAIAH

JUDGEMENT

(1.) Challenging order dtd. 26/4/2016, passed by XXII Add. City Civil and Session Judge, Bengaluru in M.A.no.11/2001 on I.A.no.1/2015 and I.A.no.2/2015 dtd. 26/4/2016 at Annexure-G, this writ petition is filed.

(2.) Sri. S.C. Vijaya Kumar, learned counsel for petitioner submitted that appellant in M.A no.11/2001 filed challenging order bearing no.HOA.CR.110/98-99 dtd. 18/12/2000, under provisions of Karnataka Village Offices Abolition Act (for short 'KVOA Act').

(3.) In said appeal, appellant had filed two applications under Order V rule 7 of CPC i.e., IA no.1/2015 for summoning :