NARAYAN Vs. LAXMI DEVASTHAN

JUDGEMENT

(1.) Though these writ petitions are listed for preliminary hearing 'B' group with the consent of learned counsel on both sides, they are heard finally.

(2.) The legality and correctness of the order dated 22.05.2012 passed on I.A.Nos.2 and 5 in O.S.No.212/2011, which is pending adjudication on the file of the IV Additional Civil Judge and J.M.F.C., Belgaum (Annexure-H) is questioned in these writ petitions.

(3.) I have heard learned counsel for petitioner and learned counsel for the caveators/respondent Nos.1 to 4 at length. Respondent Nos.5 to 10, 12, 17 and 19 are served and unrepresented. Respondent Nos.11, 13 to 16 and 18 are deleted from the array of parties and perused the material on record.