RAJESHWARI AND ORS. Vs. SUNIL AND ORS.

JUDGEMENT

(1.) The petitioners who are plaintiffs in O.S. No. 197/2011 filed the above writ petition questioning the correctness and legality of the order dated 7.11.2014 on I.A. No. 2 allowing the application of the applicants under Order I Rule 10 of the Code of Civil Procedure.

(2.) The petitioners filed a suit in O.S. No. 197/2011 on the file of the Principal Civil Judge, Gadag, for declaration that the alleged undated partition deed created by the defendant and subsequent creation of M.E. No. 10664 pertaining to Plot Nos. 1 to 61, 64 to 67, 70 to 75 and 77 to 91 in R.S. No. 230/D of Gadag taluk and District as null and void, and to restrain the defendant -1st respondent herein from alienating the property and from obstructing the peaceful possession and enjoyment of the suit property by the plaintiffs, etc.

(3.) The defendants have not filed any written statement.