R. R. SEETHALAKSHMI Vs. G. T. GOPAL

JUDGEMENT

(1.) Matter is of year 2018 and ad interim stay of further proceedings in suit was granted. Apart from same, respondents are also served through counsel representing them before trial Court on 29/10/2022. Till date, no arrangement is made for representation. Hence, it is taken up for final disposal.

(2.) Challenging order dtd. 27/4/2018 passed by XXXIV Addl.City Civil and Sessions Judge (CCH-35), Bengaluru at Annexure-A, this writ petition is filed.

(3.) Sri Satyanarayana, learned counsel for petitioners submitted that petitioners were plaintiffs in OS.no.725/2012 filed for relief of bare injunction against interference with peaceful and enjoyment of suit schedule property. It was submitted that in said suit, defendant filed written statement claiming to be in possession of suit property. Thereafter, before framing of issues, plaintiff filed IA.V for amendment of plaint for addition of pleading and prayer for declaration of title and possession.