CHIKKA KADIRAPPA Vs. ERAPPA

JUDGEMENT

(1.) This is a plaintiff-1's revision against the order dated 24-7-1981 passed by the Munsiff, Chikballapur, in O.S. No. 122 of 1973 allowing plaintiff - 3 to withdraw the suit.

(2.) The three plaintiffs jointly filed a suit for declaration of title to the suit schedule properties and for permanent injunction. An interim application was filed by plaintiff - 3 under Order 23 Rule 1 C.P.C. seeking permission to withdraw the suit. The Trial Court granted the same. Hence the revision by the present plaintiff-1.

(3.) The order sheet dated 24-7-1981 reads as :