ANNAPURNA Vs. ANUSUYA

JUDGEMENT

(1.) This petition is directed against the impugned order dtd. 15/2/2021 passed by the Senior Civil Judge and Principal J.M.F.C., Yellapur sitting at Mundgod in M.A.No.1/2020.

(2.) Heard learned counsel for the petitioners and learned counsel for respondent Nos.1 and 2 and perused the material on record.

(3.) The material on record discloses that respondent Nos.1 and 2/plaintiffs instituted a suit in O.S.No.62/2019 on the file of Civil Judge and JMFC, Mundgod for permanent injunction and for other reliefs in relation to the suit schedule immovable property. In the said suit, the petitioners herein are arrayed as defendant Nos.2, 3, 4 and 8 respectively, they are contesting the suit.