SRIMAD UJJAINI SADDHARMA Vs. S.S.PATIL

JUDGEMENT

(1.) The two revision petitions under Sec. 115 of Code of Civil Procedure ('CPC' for short) and the writ petition under Article 227 of the Constitution of India challenge the correctness of the order dtd. 21/10/2021 passed by the Principal District Judge, Chitradurga, allowing Misc.Case.No.169/2021, filed under Sec. 92 of CPC.

(2.) The petitioner in CRP.No.400/2021 is opponent no.1, the petitioner in CRP.No.408/2021 is opponent no.5 and the petitioner in W.P.No.22662/2021 is opponent no.4 in a proceeding under Sec. 92 CPC.

(3.) Sri. Ashok Haranahalli, learned Senior Advocate for the petitioners in CRP.No.400/2021, Sri. Udaya Holla, learned Senior Advocate for the petitioner in CRP.No.408/2021 and Sri. Shivaprasad Shantanagoudar, learned Advocate for the Writ petitioner and Sri. Anant Mandgi and Sri. K.N.Phaneendra, learned Senior advocates for respondents addressed their arguments.