YAMNAPPA Vs. SHANKARASWAMIGALU

JUDGEMENT

(1.) The petitioners have approached this Court under Article 227 of the Constitution of India with a prayer to quash the order dated 10.08.2020 passed on I.A.No.1/2020 in M.A.No.9/2020 by the Court of II- Additional District and Sessions Judge, Bagalkot vide Annexure-G.

(2.) Heard the learned counsel for the petitioners and the learned counsel appearing for the respondents.

(3.) The petitioners who are plaintiffs before the Trial Court in O.S.No.29/2020 filed the said suit against respondents herein for the relief of declaration of their title, mandatory injunction to remove the illegal construction, for a permanent injunction restraining the defendants and their men from putting up construction over the suit schedule property.