GURULINGAPPA Vs. SIDARAY

JUDGEMENT

(1.) Aggrieved by the orders dtd. 29/10/2021 passed by Senior Civil Judge and JMFC, Banahatti, on I.A. Nos.1 to 4 in OS No.117/2021 and the orders dtd. 16/10/2021 passed in M.A. No.5019/2021 C/w. M.A. No.5020/2021 by I Additional District and Sessions Judge, Bagalkot, sitting at Jamakhandi, WP. No.105226/2021 is filed by the defendants in the original suit and aggrieved by the order passed on I.A. No.5 in OS No.117/2021 dtd. 16/12/2021 WP. No.105227/2021 is filed by defendants in the original suit.

(2.) For sake of convenience the parties are referred to as per their status before the trial Court.

(3.) The plaintiff claiming to be owner of 8 acres 6 guntas of land in Rs. No.32/1 Kulhalli village, Rabkavi Banhatti, filed OS No.117/2021 with the following prayers;