NILIMA Vs. N BHASKAR RAO

JUDGEMENT

(1.) Petition is admitted for hearing. With the consent of the parties, the same is heard finally.

(2.) In this petition under Article 227 of the Constitution of India, the petitioner has assailed the validity of the Order dated 22.6.2018 passed by the trial Court, by which the application filed by 2nd respondent under Order XIV Rule 5 of Code of Civil Procedure has been disposed of by reframing the issues.

(3.) The facts give rise to filing of this writ petition briefly stated are, that the respondents have filed a Suit seeking the following reliefs: