JNANACHANDRA KULOOR Vs. SEETHU HENGSU

JUDGEMENT

(1.) Heard the learned Counsel for the parties.

(2.) In this revision petition the order dated 28-11-1992 passedby the Principal Munsiff, Buntwal, on LA. No. XVII in O.S. No. 146 of 1980 has been challenged. The learned Munsiff observing that the suit should be stayed till the disposal of C.P. No. 3073 of 1991 involving tenancy in respect of Survey No. 59/11 of Sangabettu Village by this Court allowed the application, i.e., LA. No. XVII, filed under Section 133 of the Karnataka Land Reforms Act and stayed further proceedings in the suit pending disposal of the civil petition.

(3.) The facts are : O.S. No. 146 of 1980 has been filed byJwalini Amma and others against the respondent/defendant No. 1 and others for permanent injunction in respect of various lands. So far as Survey Nos. 59/11 and 6-A are concerned the plaintiffs have sought mandatory injunction to restore the channel existed in those survey numbers to its original condition on the ground that it has been spoiled by defendant No. 1 and others. In the suit LA. No. XVII has been filed by the respondent/defendant No. 1 under Section 133 of the Karnataka Land Reforms Act to stay further proceedings in the suit. The learned Munsiff, as already stated above, allowed the application and stayed further proceedings in the suit till the disposal of the civil petition by this Court.