MALLANAGOUDA Vs. PUTTANAGOUDA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioners, who were defendant Nos.13 and 14 before the Trial Court, have preferred this petition challenging the order passed by the Civil Judge and JMFC, Byadgi, on I.A. No.II filed under Order VII Rule 11 read with Sec. 151 of the Civil Procedure Code (for short, 'the CPC').

(3.) For the sake of convenience, the parties are referred to as per their rank before the Trial Court.