S G SHARADAMMA Vs. B R SRIKANTAPPA

JUDGEMENT

(1.) The matter is listed for admission, with the consent of learned counsel for the parties, it is taken up for final disposal.

(2.) The trial Court has granted leave under Section 92, CPC in the suit instituted by respondents for the following reliefs :

(3.) The notice of the application was served on defendants and the application was contested. The main objection raised by defendants is that reliefs sought for in the suit do not fall within the purview of Section 92, CPC. The learned trial Judge referring to various decisions, has held that reliefs prayed for would fall within the purview of Section 92, CPC and accepted the application. Therefore, defendants are before this Court.