HEMAVATHI B PANDI Vs. VIJAYA S ARIGA

JUDGEMENT

(1.) M.F.A.No.4791/2018 is filed by defendants 1 to 3 in O.S.No.46/2017 on the file of Prl. Senior Civil Judge, Puttur, challenging the order passed on I.A.No.2 filed under Order 39 Rules 1 and 2 of CPC by the plaintiffs.

(2.) I have heard the arguments of Sri. G.Balakrishna Shastry appearing for the plaintiffs- appellants in M.F.A.Nos.4989/2018 and 4990/2018 and also Sri. B.S.Sachin, learned counsel appearing for Respondents-defendants 1 to 3 in M.F.A.Nos.4989/2018, 4791/2018 and appellants in M.F.A.No.4791/2018.

(3.) Sri. G. Balakrishna Shastry, learned counsel for the appellants submit that he does not press M.F.A. No. 4990/2018. Accordingly, M.F.A.No.4990/2018 is dismissed as not pressed.