G. SATHYAVELU Vs. G. PRAMILA DEVI AND ORS.

JUDGEMENT

(1.) Both these petitions filed under Article 227 of the Constitution of India are directed against the order dated 8.12.2014 and 21.2.2015 passed on I.A.4 in FDP.131/12 and pending on the file of the XXXVIII Additional City Civil Judge, Bengaluru City. The petitioner herein is the 1st respondent in FDP.131/12 arising out of the judgment and preliminary decree in an original suit in O.S.6933/08. Respondents 1 to 4 herein are petitioners 1 to 4 in the said proceedings and respondents 5 and 6 herein are respondents 4 and 3 respectively in FDP.131/12. Parties will be referred to as petitioners and respondents as per their ranking in the final decree proceedings.

(2.) The facts leading to the filing of these petitions are as follows:

(3.) After hearing the learned counsel on both sides and perusing the entire records, the following points arise for consideration of this court: