SUBHASCHANDRA SHETTY AND ORS. Vs. GANGADHAR SHET

JUDGEMENT

(1.) In these writ petitions, following reliefs are sought for:

(2.) Heard Sri.Subhaschandra Shetty, party-inperson and Sri.K.Chandranath Ariga, learned counsel appearing on behalf of respondent.

(3.) Respondent herein has filed a suit for perpetual injunction on the file of Civil Judge, Kundapura, which was numbered as O.S.No.290/2012. Subsequently, same is said to have been transferred to III Addl. Civil Judge & JMFC, Udupi, and as such, it has been renumbered as O.S.No.160/2014. On service of suit summons, defendant No.1 writ petitioner is said to have appeared, filed his written statement and contested the suit. On the basis of pleadings of parties, issues have been framed and matter is at the stage of trial. He is alleging the procedure adopted by trial Court in conducting the proceedings is against procedural law and as such has sought for the reliefs noted hereinabove.