S.BYREGOWDA Vs. SARAMMA JOSEPH THANNICKAL

JUDGEMENT

(1.) Petitioners being the defendants in declaration suit filed by the respondent/plaintiff in O.S.No.16596/2006 are invoking the writ jurisdiction of this Court for assailing the order dated 09.08.2017, a copy whereof is at Annexure ? A whereby, their application in I.A.No.7 filed under Section 34 of the Karnataka Stamp Act, 1957 having been dismissed the subject document is left unimpounded.

(2.) After service of notice, respondent has entered appearance through his counsel and resist the writ petition.

(3.) Having heard the learned counsel for the parties and having perused the petition papers and also having adverted to the decision cited at the Bar, this Court grants indulgence in the matter because