LAWS(KAR)-2014-11-379

VIMALA K VENUGOPAL Vs. K L VENUGOPAL

Decided On November 21, 2014
VIMALA K VENUGOPAL Appellant
V/S
K L Venugopal Respondents

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This writ petition is directed against the order dated 08.08.2014 passed by the court below on an application (I.A.No.16) filed by the petitioners-plaintiffs under Section 10 of CPC, seeking stay of further proceedings in O.S.No.1942/2009, pending disposal of Civil Appeal No.9404/2013, on the file of Supreme Court of India.

(3.) The court below, for the reasons stated in paragraph-11 of the impugned order, rejected the application filed by the petitioner-plaintiffs. The relevant observations read thus:-