BANGAREWWA APPANNA WADED Vs. BASAPPA KALLAPPA VADED

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and the learned counsel for the respondents.

(2.) The petitioners are before this Court being aggrieved by the order passed by the Court of the Addl. Senior Civil Judge and JMFC, Athani in O.S.NO.94/2000, rejecting I.A.No.26 preferred under Order I Rule 10(2) of CPC.

(3.) The writ petition lies in narrow compass. The case of the petitioners is that, the propositus Kallappa Waded had six grand children and the application is by the plaintiff desiring to bring them on record as they were surviving children of the daughter of propositus. The trial Court after hearing the parties was pleased to reject the same on the premise that, one of the daughters of deceased Satyavva is already represented before the Court through her husband, who is none other than the 1st defendant.