S.M. ESHWARA REDDY Vs. KAVERAPPA

JUDGEMENT

(1.) Sri.Sadashivaiah K.G., learned counsel for the petitioners.

(2.) Heard on the question of admission.

(3.) In these petitions under Article 227 of the Constitution of India, the petitioners have assailed the validity of the order dated 07.12.2018, by which the application preferred by the petitioners under Order XVIII Rule 17 of Code of Civil Procedure, 1908 (hereinafter referred to as 'the Code' for short) has been dismissed by the Trial Court.