A.G. SHIVAPRAKASH Vs. ANDANAIAH AND ORS.

JUDGEMENT

(1.) The plaintiff has preferred this writ petition challenging the order passed by the trial Court directing the plaintiff to strike out the name of the defendant No.8 from the cause title.

(2.) The plaintiff has filed OS No. 89/2013 for permanent injunction restraining the defendants, their agents, servants, workers or any body claiming right under them from dis-possessing him from the suit schedule property in any manner.

(3.) The suit schedule property is an agricultural land bearing Sy. No. 100/7 situated at Alkere Village, Huthridurga Hobli, Kunigal Taluk.