LAWS(KAR)-2011-11-371

NARAYANAMMA Vs. SRI K.H. RAMAKRISHNAPPA, SRI R. RAJA S/O K.H. RAMAKRISHNAPPA, YELAHANKA HOBLI, BANGALORE NORTH TALUK AND SRI LAKSHMINARAYANA, S/O K.H. RAMAKRISHNAPPA

Decided On November 09, 2011
NARAYANAMMA Appellant
V/S
Sri K.H. Ramakrishnappa, Sri R. Raja S/O K.H. Ramakrishnappa, Yelahanka Hobli, Bangalore North Taluk And Sri Lakshminarayana, S/O K.H. Ramakrishnappa Respondents

JUDGEMENT

(1.) THESE writ petitions are directed against the order dated 26.8.2011, passed on I.A. No. 10 and I.A. No. 11 in O.S. No. 5947/1997.

(2.) THE petitioner herein who is the plaintiff has filed the suit against the defendants seeking permanent injunction restraining the defendants from interfering with the suit schedule property measuring 34 guntas in Sy. No. 51/3 of Kodigehalli Village, Bangalore North Taluk.

(3.) I have heard the Learned Counsel for the petitioner.