VENKATAPPA Vs. CHAIRMAN FAMILY COURTS BANGALORA

JUDGEMENT

(1.) In this petition under Articles 226 and 227 of the Constitution the petitioners have sought to implead themselves in the proceedings before the Family Court at Bangalore,

(2.) One Nayarathna brought a suitin the family Court against her husband inter-alia contending that the husband is not on cerdial terms with her and she is living separately and she has been in possession of Schedule 'A' & 'B' propertites. living in one and carrying on her trade and business in another. The husbend of the plaintiff wife is trying to dispossess her from the build ing. Therefore she approached the Family Court in that behalf and a temporary injunction has been granted restraining the husband from inter-R. 29 fering with the peaceful possession of the plaintiff in respect of the suit Schedule properties.

(3.) The petitioners who wanted tobe impleaded as parties filed I, A. IV. The parties do not question the right, title and interest of either the wife oi the husband and therefore the family Court has rejected I.A. iV, on a number of grounds including the ground thai no vita! evidence has been produced by any party regarding title to the suit property,