N SAMPATH Vs. MUTHU METAL INDUSTRIES

JUDGEMENT

(1.) Heard the learned counsel for the parties. With the consent of the learned counsel for the parties, the matter is taken up for final disposal.

(2.) The order dated 23.4.2015 passed on I.A.No.7 in O.S.5079/2009 on the file of XVII Addl. City Civil & Sessions Judge, Bangalore is called in question in the present petition.

(3.) Petitioner is the sole plaintiff in the said suit. He has filed a suit for relief of specific performance on the basis of an agreement of sale stated to have been executed in favour of defendant No.1-Partnership Firm represented by the remaining defendant Nos.2 to 9, who are the partners of the said firm.