CHANDRU Vs. HUCCHARAYAPPA HANUMANTHAPPA HULLINAKATTI @ S.BANAKAR

JUDGEMENT

(1.) Heard the petitioner's counsel and also the counsel appearing for the respondents.

(2.) The prayer sought in the writ petition is to quash the impugned order dtd. 2/8/2019 on I.A.No.6 passed by the Senior Civil Judge and J.M.F.C., Hirekerur rejecting the same in O.S.No.5/2017 vide Annexure-F to grant such other reliefs as deems fit in the circumstances of the case.

(3.) The petitioner is the plaintiff before the Trial Court and he filed the suit against defendant No.1 claiming that he is his father and also content that he is entitled for share in the suit schedule properties and also sought for mense profits. The suit is registered by the defendants and defendant No.1 specifically denied that the plaintiff is not the son of him.