VIJAY PRASAD ALVA Vs. DEVAKI

JUDGEMENT

(1.) The petitioner, who is defendant No.7 before the trial Court has called in question the order dtd. 8/11/2019 passed on I.A.No.11 in O.S.No.128/2013 by the Court of Civil Judge & JMFC, Moodbidri filed by the plaintiffs for amendment of the plaint, which came to be allowed.

(2.) The parties are referred to as per their ranks before the trial Court for the purpose of convenience.

(3.) The plaintiff No.1 had filed O.S.No.128/2013 initially for permanent prohibitory injunction restraining the defendants or their agents from trespassing any portion of the plaint schedule property or alienate, mortgage any portion of the schedule property in favour of third parties or creating any third party interests.