NAYAZ AHMED SHERIIF Vs. ZAHOOR AHMED SHERIFF

JUDGEMENT

(1.) AT the stATe of admission respondents have entered appearance. Therefore, the petition is admitted and it is heard for final disposal.

(2.) RESPONDENTS 1 to 3 are the plaintiffs in o.s.no. 45 of 1989 on the file of the learned vacation district judge, hassan and RESPONDENTS 4 and 5 are the defendants 7 and 8 respectively in the said suit. Petitioners are defendants 1 to 6 in the said suit after the vacation the suit now stands transferred to the file of munsiff. Hassan and it is numbered as o.s, No. 20 of 1990.

(3.) IT is relevant to notice that thepresent suIT is the one for permanent injunction. The relief sought for in the plaint are as follows :