K M MANJUNATH Vs. K RAMALINGA

JUDGEMENT

(1.) Petitioner being the defendant No.19 in a suit for partition in O.S.No.601/2012 filed by the respondents/plaintiffs is knocking at the doors of the writ court laying a challenge to the order dated 05.01.2016, a copy whereof is at Annexure-A whereby, the learned I Addl. Senior Civil Judge, Bangalore Rural District, has rejected the compromise petition filed by the plaintiffs No.1 to 9. The respondents having entered appearance through their counsel, resisted the Writ Petition.

(2.) The learned counsel for the petitioner Sri.B.M.Arun sought for invalidation of the impugned order arguing that:

(3.) Learned counsel Sri.R.S.Ravi appearing for the contesting respondent Nos.10 & 12 vehemently opposes the Writ Petition with the following contentions: