M. SHANKARAPPA Vs. MUNIRAJU

JUDGEMENT

(1.) This petition is directed against the impugned order dtd. 27/2/2020 passed in O.S.No.539/2018 on the file of the Principal Civil Judge & JMFC, Doddaballapura, whereby, in view of the memo filed by respondent Nos.1 to 3/plaintiffs seeking deletion of the suit in respect of item No.1 of the plaint schedule property and as against defendant No.1, the suit was dismissed in respect of item No.1 of the schedule property and as against defendant No.1 and the plaintiffs were directed to file the amended plaint.

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

(3.) The materials on record discloses that respondent Nos.1 to 3/plaintiffs instituted the aforesaid suit for permanent injunction and other reliefs against the defendants in relation to suit schedule immovable properties. In the said suit, the petitioner is arrayed as defendant No.3 while one Dr. Lakshmi Poornima is arrayed as defendant No.1.