B. JAYALAKSHMI Vs. SRI. DHANASHAKARAN AND OTHERS

JUDGEMENT

(1.) Having heard learned counsel for the parties and having perused the material placed on record, this Court is not persuaded to consider interference in the impugned order dated 04.12.2017, as passed by the Court of LXIV Additional City Civil Judge, Bengaluru City, on IA.No. II filed under Order 39, Rule 2A of the Code of Civil Procedure, 1908, ('CPC') in O.S.No. 8194/2016.

(2.) Though, at the first blush, the approach of the Trial Court in postponing the decision on the application moved under Order 39, Rule 2A of CPC until disposal of the main suit appear to be questionable but, on the facts and in the peculiar circumstances of the present case, this Court finds that the Trial Court was not unjustified in adopting such a course.

(3.) It is noticed from the record of the connected Writ Petition No. 32177/2016 that the said petition was filed by the petitioner on 03.06.2016 seeking the following relief: