NAVYA Vs. SHASHI KAMAL GARG

JUDGEMENT

(1.) This writ petition is filed by the plaintiff in O.S.No.1537/2022 pending trial before the I Additional Senior Civil Judge, Bengaluru Rural District, Bengaluru (hereinafter referred to as 'trial Court' for short) for a direction to the trial Court to dispose off I.A.No.1.

(2.) For the sake of convenience and easy understanding, the parties shall henceforth be referred to as they were arrayed before the trial Court.

(3.) The plaintiff filed a suit for declaration and injunction in respect of a residential site. The plaintiff has alleged that the defendant was trying to put up construction over the suit property by encroaching into a portion of it. He contends that an application for injunction was filed before the trial Court. He claims that the defendant had entered caveat and the trial Court heard the parties on 22/7/2022 but order was not passed though the case was listed on 28/7/2022 and 10/8/2022. He submits that the case is now listed on 8/9/2022 for passing orders and therefore, prays that the trial Court may be directed to pass orders on the said date.