HANUMANTAPPA Vs. HULIGEWWA

JUDGEMENT

(1.) The petitioner is before this Court under Art. 227 of the Constitution of India assailing the order dated 17.02.2018 in FDP No.3/2017 on the file of the Prl. Senior Civil Judge and CJM, Gadag.

(2.) The plaintiff-respondent No.1 herein filed O.S.No.53/2013 for partition, declaration and separate possession. The suit came to be decreed on 2nd Nov., 2016. Against the said judgment and decree, the first defendant filed R.A.No.73/2016 before the Prl. District and Sessions Judge, Gadag. The learned District Judge passed the following order in the said R.A.No.73/2016:

(3.) In the meanwhile, the plaintiffrespondent No.1 herein had filed FDP No.3/2017. In the said FDP, the learned Judge passed an order directing the Rural PSI to depute one lady Head Constable and one PC to assist the Court Commissioner. The said order is under challenge in this writ petition.