FAKKIRAPPA Vs. PARVATEVVA

JUDGEMENT

(1.) This petition by the plaintiffs in OS No.197/2017 (old OS No.30/2013) on the file of learned Principal Senior Civil Judge, Haveri, is directed against the impugned order dtd. 8/6/2017 passed on IA No.V by the trial Court, whereby said application filed by petitioners/plaintiffs seeking direction to respondents No.3 to 5 to enter their names in the revenue records in relation to suit schedule properties was rejected by trial Court.

(2.) Heard the learned counsel for the petitioners and learned counsel for respondents No.1 and 2 and perused the material on record.

(3.) The material on record discloses that the petitioners/plaintiffs instituted the aforesaid suit against respondents No.1 and 2/defendants for declaration, partition and other reliefs in relation to the suit schedule immovable properties. The said suit is being contested by respondents No.1 and 2/defendants.