CHANDRAMMA Vs. INDHUDHARA

JUDGEMENT

(1.) This petition by the petitioners-defendant Nos.3, 6, 7, 8 and 9 in FDP No.19/2019 on the file of the Prl. Civil Judge and JMFC, Channagiri (for short "the Trial Court"), is directed against the impugned orders dtd. 25/7/2024 and 19/4/2025 passed on I.A.Nos.2 and 3 by the Trial Court, whereby the applications, I.A.Nos.2 and 3 were allowed by the Trial Court by holding as under:

(2.) Heard learned counsel for the petitioners and perused the material on record.

(3.) In view of the aforesaid facts and circumstances, I am of the considered opinion that the impugned orders passed by the Trial Court cannot be said to suffer from any illegality or infirmity nor can the same be said to be capricious or perverse or having occasioned failure of justice warranting interference by this Court in exercise of its jurisdiction under Article 227 of the Constitution of India as held by the Apex Court in the cases of Radhey Shyam Vs. Chhabi Nath (2015) 5 SCC 423, K.P. Natarajan Vs. Muthalammal AIR 2021 SC 3443 and Mohammed Ali Vs. Jaya (2022) 10 SCC 477. Accordingly, I do not find any merit in the petition and the same is hereby dismissed.