RAMAKRISHNA Vs. MARAWADI SAMAJ GULBARGA

JUDGEMENT

(1.) PETITIONERS are the defendants in O. S. No. 221 of 2001 on the file of the First Additional Civil Judge (Senior Division), Gulbarga. The first respondent is the plaintiff in the suit. Remaining respondents are the defendants.

(2.) IN the suit, the petitioners filed an application under Order 29, rule 1 of the CPC requesting the Court to dismiss the suit as not maintainable and the application filed by the petitioner has been dismissed by the Court below. Challenging the correctness of the order of the Trial Court, the present writ petition is filed.

(3.) I have heard the learned Counsel for the petitioners.