VEERABHADRAPPA Vs. SHIVARUDRAPPA

JUDGEMENT

(1.) Heard the learned counsel for the petitioners.

(2.) The petitioners are before this Court being aggrieved by the common order on IAs-II and III by the Court of the Senior Civil Judge and JMFC, Yelburga, in O.S.No.169/2016 dated 12.10.2018.

(3.) The petitioners had preferred IA No.II invoking the provisions of Order XIV Rule 5 of the Code of Civil Procedure praying the Court to frame an additional issue in the following manner: