K. GOVINDARAJAN Vs. K.S. CHAKRAPANI

JUDGEMENT

(1.) SRI S. Lakshminarayana, the learned AGA is directed to take notice. In this writ petition under Articles 227 of the Constitution of India, the petitioners have called in question, the order dated 14.12.2011, passed by the Trial Court in O.S. No. 60/2006 on issue No. 10 vide Annexure -F.

(2.) BY the impugned order at Annexure -F, the Trial Court has directed the plaintiff to pay the court fee for the relief of declaration that the sale deeds are sham and nominal documents under sections 38 and 7(2)(b) of the Karnataka Court Fees and Suits Valuation Act and for the relief of declaration regarding possession under sections 24(b) and 7(2)(b) of the KCF and SV Act and for the relief of permanent injunction under section 26(c) of the KCF and SV Act.

(3.) BRIEFLY stated the facts are;