ANURADHA MUTHAPPA RAI Vs. ROCKY MUTHAPPA RAI

JUDGEMENT

(1.) Both these petitions arise out of the common impugned order dtd. 14/6/2023 passed on I.A.Nos.15 and 16 in O.S.No.3046/2020 on the file of the VII Additional City Civil and Sessions Judge, Bengaluru (for short "the Trial Court"), whereby I.A.No.15 filed by the plaintiff and I.A.No.16 filed by defendant Nos.1 and 2 were dismissed by the Trial Court.

(2.) Heard learned Senior counsel for the plaintiff and learned counsel for the defendants and perused the material on record.

(3.) The material on record discloses that the plaintiff instituted the aforesaid suit for partition and separate possession of her alleged share in the suit schedule properties and for other reliefs. The said suit is being contested by the respondents- defendants. After completion of pleadings, the Trial Court proceeded to frame the following issues:-