JAYACHANDRA P. Vs. MUNIAKKAYAMMA

JUDGEMENT

(1.) HEARD the learned counsel appearing for the parties and perused the order impugned and other relevant records.

(2.) PETITIONERS are the plaintiffs in OS No. 998/2010 on the file of the II Additional Civil Judge (Jr.Dn.), Bangalore Rural District, Bangalore. Being aggrieved by the order dated 1st March 2013 rejecting I.A. No. V filed under Section 151 of CPC by the plaintiffs, the petitioners have filed this writ petition.

(3.) IN spite of the order passed by the Court below, the defendants are trespassing and interfering with the peaceful possession of the suit schedule property and putting up illegal construction on the same. Hence, they made I.A. No. 5 under Section 151 of CPC seeking for police protection. However, I.A. No. 5 was dismissed by the Trial Court by its order dated 1.3.2013.