PARAPPA Vs. TOWN MUNICIPAL COUNCIL

JUDGEMENT

(1.) The petitioner is before this Court seeking for the following reliefs:

(2.) O.S.No.217/2012 had been filed seeking for permanent injunction restraining the defendant therein who is respondent herein from interfering with the peaceful possession and enjoyment of suit schedule property by the plaintiff.

(3.) While the said suit was pending, an application under Order 6 Rule 17 of CPC came to be filed to bring on record certain subsequent events namely the demolition of construction put up by the petitioner on the suit schedule property of the respondent by using JCB and on that basis the petitioner wanted to insert certain pleadings as also additional reliefs of mandatory injunction to restore the shop which was objected to by the respondent.