VEENA Vs. C.M.MAMATHA

JUDGEMENT

(1.) Petitioner has filed the present Writ Petition invoking the writ jurisdiction of this Court assailing the order dated 11.09.2018 passed by the Principal Senior Civil Judge, Hassan on I.A.No.11 in O.S.No.205/2015.

(2.) Petitioners are defendant Nos.3 to 5 and respondent No.1 is plaintiff before the trial Court.

(3.) It is averred that defendant Nos.2 to 5 and plaintiff are the children of defendant No.1. Defendant No.6 is the purchaser of suit Item No.7 i.e., land bearing Sy.No.123/1, measuring to an extent of 0-28 guntas situated at Chittanahalli and Doddapura Village, Kasaba Hobli, Hassan Taluk and District.