HANUMANTHARAYAPPA Vs. N.SIDDAPPA

JUDGEMENT

(1.) Sri.Kempanna, learned counsel for the petitioner.

(2.) The civil revision petition is admitted for hearing.

(3.) This petition under Sec. 115 of the Code of Civil Procedure, 1908 (hereinafter referred to as 'the Code' for short) the petitioner has assailed the validity of the order dtd. 10/8/2018 by which the application filed by the petitioner under Order VII Rule 11(a) and (d) of the Code has been rejected.