MOHANLAL V. JAIN Vs. SANGAPANAR HEMANNA

JUDGEMENT

(1.) Learned counsel for respondent Nos.1 to 4 has filed statement of objections after serving a copy of the same on learned counsel for petitioner. The same is taken on record.

(2.) Though this writ petition is listed for preliminary hearing 'B' group, with the consent of learned counsel on both sides, it is heard finally.

(3.) Petitioner has assailed order dated 29.09.2018 passed on I.A.No.2 in E.P.No.9/2015 by the Civil Judge and J.M.F.C., Huvinhadagali. The said order has been passed on an application filed under Order XX Rule 11 read with Section 151 of the Code of Civil Procedure, 1908 (CPC). The operative portion of the order reads as under: