T.N. THIMMARAJACHAR Vs. K.R. SATHYANARAYANA

JUDGEMENT

(1.) Aggrieved by the rejection of his application in IA No.9 under Order 14 Rule 1 and 5 CPC, the plaintiff in OS No.374/2016 on the file of the LXVI Additional City Civil and Sessions Judge , Bengaluru City, has preferred this petition.

(2.) The petitioner filed OS No.374/2016 against the respondents for permanent injunction to restrain them or anybody claiming through them from interfering with his peaceful possession and enjoyment of the suit schedule property. The subject matter of the suit is site bearing No.986 in 4th Phase of Vishwabharathi Housing Complex Layout, Girinagar, Bengaluru, measuring 30 feet x 50 feet.

(3.) The petitioner's case in brief is as follows: