PUTTANINGAMMA Vs. ANITHA AND SRI SURESH BABU

JUDGEMENT

(1.) In this writ petition under Articles 226 and 227 of the Constitution of India, the petitioner has called in question, the order dated 29-7-2013, passed by the trial court in O.S. No. 301/2006 on I.A. filed under Order 1 Rule 10(2) of CPC vide Annexure-D.

(2.) By the impugned order at Annexure-D, the trial court has rejected I.A. filed by the petitioner under Order 1 Rule 10(2) of CPC.

(3.) Aggrieved by that, the petitioner has filed this writ petition.