M.N. GUNDAPPA Vs. PREMA BAI

JUDGEMENT

(1.) Learned senior advocate for the petitioner submits that, he had filed an application under Order 22 Rule 10 read with Sec. 151 of CPC dtd. 4/9/2020 produced as per Annexure-A and another application under Sec. 151 of CPC, produced as per Annexure-B in OS No. 158 of 1991 on the file of learned Civil Judge, Malur. In the mean time, the entire case papers in OS 158 of 1991 appears to have lost. Thus both the applications are kept pending since 2020. Therefore, a direction is to be given to the Trial Court to consider those applications on merits and dispose of the same. He further submitted that with such directions, the writ petition could be disposed off.

(2.) Learned senior advocate for respondent No.4 submits that, if specific direction is issued to the Trial Court, he will not have any objections for the Trial Court to consider the applications on merits.

(3.) In view of the above, the writ petition is disposed off. The Trial Court is directed to dispose of the applications referred to above is accordance with law.