GONCHIGARI INARAYANA Vs. JAGADEESH S

JUDGEMENT

(1.) The plaintiffs/petitioners, who have filed a suit under Section 92 of Code of Civil Procedure ('CPC'), being O.S.No.1783/2012, seek to question the order dated 03.03.2018 in the said suit whereby the XVII Additional City Civil and Sessions Judge, Bengaluru, has rejected their application -I.A.No.7 moved under Section 151 CPC.

(2.) The suit aforesaid has been filed while seeking the following reliefs:

(3.) Thereafter, on the allegations that the defendant No.1 was not managing the Trust properties properly, and had rather closed down several of the educational institutions, the petitioners moved the application (I.A.No.7) with reference to Section 151 CPC, while claiming the following reliefs: