HEMACHANDRA SAGAR Vs. D PRITHVIRAJ

JUDGEMENT

(1.) THIS Civil Revision Petition under section 115 of Code of Civil Procedure is directed against the order dated 4-1-2006 passed in P. Misc No. 726 of 1993, on the file of XV Additional city Civil and Sessions Judge, Bangalore City.

(2.) UNDER the impugned order, the learned Trial Judge had permitted the plaintiffs-respondents to prosecute the suit filed by them as indigent persons. It is aggrieved by this order, the defendants in the suit have filed this Civil Revision Petition.

(3.) CIVIL Revision petition having been admitted and the respondents, who are beneficiaries of the impugned order, have entered appearance through Counsel Sri M. C. Ravikumar.