SACHIDANADASWAMY Vs. GOWDARA ANNAIYAPPA AND ORS.

JUDGEMENT

(1.) This writ petition is filed seeking to set aside the order dated 06.01.2016 passed on I.A. No. 31 in O.S. No. 1308/1987 by the 14th Additional City Civil Judge, Bangalore.

(2.) The writ petitioner/plaintiff No. 2 herein filed the interim application/I.A. No. 31 under Order 12 Rule 6 r/w. Sec. 151 of C.P.C., requesting the trial Court to pass the decree on the basis of the admission made by the defendant. The said application was opposed by the other side by filing objections statement. Considering the merits of the application, ultimately, the trial Court rejected the application passing the order which is challenged in this writ petition.

(3.) Heard the arguments of the learned Counsel appearing for writ petitioner/plaintiff No. 2 and also the learned Counsel appearing for the respondent Nos. 3 to 6.