M BHASKAR Vs. VEENA

JUDGEMENT

(1.) Sri. Sanjay Gowda.N.S, learned senior counsel for the petitioner.

(2.) The writ petitions are admitted for hearing. With consent of the parties, the same are heard finally.

(3.) In these petitions under Article 227 of the Constitution of India, the petitioners has assailed the validity of the order dated 25.11.2015 passed by the Trial Court, by which application filed by the petitioner under Order XVI Rule 6 read with Section 151 of Code of Civil Procedure, 1908 (hereinafter referred to as 'the Code' for short) has been dismissed.