KAMALAMMA Vs. M.VENKATASWAMY

JUDGEMENT

(1.) Petitioners have filed the present writ petition invoking the writ jurisdiction of this Court assailing the order dated 10.08.2017 passed by the Court of I Additional Senior Civil Judge, Bangalore Rural District, Bangalore on I.A.No.III filed by defendant No.10 in O.S.NO.1839/2006.

(2.) A copy whereof is at Annexure-C, whereby the application under Order VII Rule 11 (d) of Code of Civil Procedure (for short 'CPC') and Section 6 (h) (3) of Transfer of Property Act ,1882 has been dismissed.

(3.) Plaintiffs have filed a suit for declaration that they are the absolute owners of the schedule property by virtue of order dated 28.9.1979 passed by the Land Tribunal, Bangalore South Taluk, Bangalore in LRF.No.2384/75-76 and a consequential relief of permanent injunction.