RAJIV VIJAYASARATHY RATHNAM Vs. SUDHA SEETHARAM

JUDGEMENT

(1.) Petitioner being the plaintiff in a bitterly fought money suit in O.S.No.1305/2013 is invoking the writ jurisdiction of this Court for assailing the order dated 15.03.2019, a copy whereof is at Annexure-H, whereby the learned XLI Addl. City Civil Judge, Bengaluru having treated the witnesses i.e., DWs 3 & 4 as hostile has permitted their cross-examination by the defendant who had called them as her own witnesses. The defendantrespondent having entered caveat through her counsel, resisted the writ petition.

(2.) Brief facts of the case are:

(3.) Submission of the petitioner-plaintiff: