ARUN JAISWAL Vs. ANNAPURNA

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 14.11.13 passed by the Principal Senior Civil Judge & CJM, Dharwar, in O.S. No. 2/2010 vide Annexure -H.

(2.) BY the impugned order Annexure -H, the Trial Court has rejected the application filed by the petitioner under Order 26 read with Section 151 of CPC.

(3.) BRIEFLY stated the facts are;