SIDDAPPA V. Vs. G. SUSHEELA

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 8.1.2014, passed by the Trial Court in O.S.No.5895/2007 on IA No. 13 vide Annexure -'A'

(2.) By the impugned order at Annexure -'A', the Trial Court has rejected the application filed by the petitioner under Order 6, Rule 17 r/w. section 151 of CPC.

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