BHAVERLAL B. JAIN Vs. D. L. VINAY

JUDGEMENT

(1.) Both these petitions arise out of O.S No.432/2011 on the file of the II Additional Civil Judge and JMFC, Bhadravathi.

(2.) Heard the learned counsel for the parties and perused the material available on record.

(3.) The petitioner- Sri. D.L.Vinay in W.P 18277/2021, has instituted the aforesaid suit against the defendant No.2 -petitioner in W.P No.16255/2021 for declaration, permanent injunction and other reliefs in relation to the suit schedule immovable properties. The said suit is being contested by the defendants.