SHANTHARAM PRABHU Vs. MR.K. DAYANAND RAI

JUDGEMENT

(1.) The Plaintiffs are before this Court seeking to set aside the judgment and decree dated 04.04.2019 passed by II Additional Senior Civil Judge and CJM., Mangaluru in S.C.No.26/2019 inasmuch as the plaint in the said suit came to be rejected by allowing I.A.No.3 filed by the respondent therein. CRP No.96/2021:

(2.) The Plaintiffs are before this Court seeking to set aside the order dated 04.04.2019 passed by the II Additional Senior Civil Judge and CJM., Mangaluru, D.K., in S.C.No.26/2019 dismissing I.A.No.2 filed by the Plaintiffs for restoration of electricity supply to the Plaintiff's Apartment.

(3.) The suit in S.C.No.26/2019 was filed before the Court of Small Causes, Mangalore under Section 26 read with Order VII Rule 1, 2 and 3 of CPC read with Section 13 of the Karnataka Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and transfer) Act, 1972 (hereinafter for brevity referred to as 'the KOFA'). In the said suit, the Plaintiffs had sought the following reliefs: