NANJUNDASWAMY Vs. LAKSHMAMMA

JUDGEMENT

(1.) This writ petition under Article 227 of the Constitution of India has been filed with a prayer to quash the order dtd. 2/8/2018 passed by the Principal Civil Judge & JMFC, K.R.Nagara, in FDP.No.14/2016 vide Annexure-G, and also to quash the entire proceedings in FDP.No.14/2016.

(2.) Heard the learned Counsel for the parties and also perused the material on record.

(3.) Brief facts of the case leading to the filing of this petition are, O.S.No.7/1991 was filed by the petitioner and respondents 5 & 6 herein for partition and separate possession of the joint family property. The said suit was decreed and the plaintiffs were held entitled for 1/4th share in the suit schedule property.