GURUPRASAD SHETTY Vs. RAJESHWARI B SHETTY

JUDGEMENT

(1.) With the consent of learned counsel for both the parties, the matter is taken up for final hearing.

(2.) Sri.K.Chandranath Ariga, learned counsel undertakes to file vakalath for respondents No.1 and 2. He is granted two weeks time to file vakalath, since the caveat filed on behalf of respondent 1 and 2 is returned with objections.

(3.) Petitioners are before this Court under Article 227 of the Constitution of India assailing the order dated 06-08-2018 in M.A.No.31/2016 on the file of the Additional Senior Civil Judge, Udupi and the order dated 10-11-2016 passed on I.A.No.2 filed under Order 39 Rules 1 and 2 of CPC in O.S.No.648/2016 on the file of the III Additional Civil Judge and JMFC, Udupi, by which, the order passed on IA No.2 in O.S.No.648/2016 is confirmed.