SMT. PARVATHI @ PARVATHAMMA AND OTHERS Vs. ARASAPPA

JUDGEMENT

(1.) Petitioners are before this Court under Article 227 of the Constitution of India challenging the order dated 16-09-2014 passed on I.A. No. 5 in O.S. No. 4877/2010 by the 38th Additional City Civil Judge, Bangalore, rejecting the I.A. filed under Order 6 Rule 17 of CPC.

(2.) The brief facts of the case are that:

(3.) Heard the learned counsel for the petitioners and the respondent and perused the writ papers.