K.RAJA Vs. V.PRABHAKAR

JUDGEMENT

(1.) The defendant Nos.1 to 5 have filed this writ petition challenging the correctness of the order dtd. 29/10/2015 passed by the XXVII Addl. City Civil Judge, Bengaluru city (henceforth referred to as 'trial Court'), in O.S.No.2192/2008 by which an application filed by the plaintiff under Order XVIII Rule 4 of Code of Civil Procedure, 1908, was allowed and the plaintiff was permitted to file additional evidence by way of affidavit.

(2.) The parties shall henceforth be referred to as they were arrayed before the trial Court.

(3.) The suit in O.S.No.2192/2008 was filed for the relief of declaration that the sale deed dtd. 29/6/2007 was null and void and not binding upon the plaintiff and for mandatory injunction directing the defendant Nos.2 to 5 not to occupy the suit property.