NIRMALA SHANTHI Vs. MARY MARGARET

JUDGEMENT

(1.) The petitioner is before this Court under Article 227 of the Constitution of India challenging the order dated 14.10.2015 passed in O.S.No.10139/1996 on the file of XIII Additional City Civil Judge (CCH-22), Mayo Hall, Bengaluru.

(2.) The petitioner is plaintiff and respondent Nos.1 to 5 are defendants in O.S.No.10139/1996, which is filed for the relief of permanent injunction against respondent Nos. 1 to 5.

(3.) The petitioner/plaintiff filed three applications, I.A.Nos.7 to 9. Out of three applications, two applications are for impleading and one application is for amendment of the plaint. The said applications were considered by the trial Court and by its common order dated 14.10.2015 rejected the said three interlocutory applications. The said order is impugned in these writ petitions.