SUSHEELAMMA AND ORS. Vs. KANAKARATNAMMA AND ORS.

JUDGEMENT

(1.) Since the common order has been passed by the trial Court on the applications I.As. 17 and 18, these two writ petitions were taken up together to dispose of them by this common order.

(2.) These two writ petitions are filed by the petitioners requesting the Court to set aside the order dated 30.07.2015 vide Annexure -D passed by the trial Court and requested the Court to allow the applications I.As. 17 and 18.

(3.) Heard the arguments of the learned counsel appearing for the petitioners in both the petitions, learned counsel for respondent No. 1 and also the learned counsel appearing for proposed impleading applicant.