A.N.KASTHURI Vs. NEENA HEGDE

JUDGEMENT

(1.) Petitioners/plaintiffs have filed the present writ petition invoking the writ jurisdiction of this Court assailing the order dated 25.04.2019 passed by the Court of IV Additional Civil Judge and JMFC, Mangaluru on the interlocutory application (I A No.2) in O.S.No.572/2019.

(2.) Plaintiffs have filed a suit seeking the relief of declaration that plaintiffs have acquired easement right of way by prescription over the pathway which runs in and on the eastern side of 'B' schedule property, particularly, described in the sketch in yellow color and it is also marked as letter 'P'.

(3.) Smt. Sneha Shastry, learned counsel appearing for petitioners, in person, on behalf of Sri. Balakrishna Shastry, learned counsel contended that the order passed by the trial court is perverse and suffers from serious material irregularity.