S. SURESH RAO SATHE, S/O. LATE V.A. SUBBA RAO SATHE AND OTHERS Vs. THE KARNATAKA KSHATRIYA MARATHA PARISHATH REPRESENTED BY ITS PRESIDENT, V.A. RANOJI RAO SATHE, S/O. LATE AMBAJI RAO, H.V. HEMAJI RAO PAWAR, GENERAL SECRETARY, THE KARNATAKA KSHAT

JUDGEMENT

(1.) IN the writ petition, petitioners are challenging the order dated 01.01.2009 passed by the learned City Civil Judge, Bangalore City dismissing I.A. No. 2 filed in O.S. No. 7624/2008.

(2.) THE Miscellaneous First Appeal is preferred against the order passed on I.A. No. 3 filed under Order 39 Rules 1 and 2 CPC.

(3.) ALONG with the suit the plaintiffs filed two applications I.A. II was filed under Section 151 CPC seeking stay of the communication dated 12.11.2008 issued by the 2nd respondent and I.A. III was filed under Order 39 Rules 1 and 2 CPC to restrain the 2nd defendant from preventing the plaintiffs in participating in the Central Executive Committee meetings and other meetings, pending disposal of the suit The Court below having heard both the applications has rejected both of them by a common order dated 01.01.2009. Aggrieved by the rejection of the application I.A. No. II filed under Section 151 CPC this writ petition is filed.