SRI K.H. KRISHNA Vs. K.V. DASARAJU

JUDGEMENT

(1.) These petitions are directed against order dated 28-6-2016 rejecting I.A. Nos. 12 and 13 filed under Order 12, Rule 8 of Civil Procedure Code, 1908 by the Trial Court.

(2.) Heard Sri M.B. Naragund, learned Senior Counsel for the petitioner and Sri H.C. Shivaramu, learned Counsel for the Caveator-respondent.

(3.) Petitioner is plaintiff before the Trial Court. The suit is one for declaration and injunction in respect agricultural land bearing Survey No. 17/1 measuring 9 acres 5 guntas, situated at Kasaba Hobli, Kunigal Taluk. After trial, the suit was dismissed. Plaintiff preferred regular appeal before the lower Appellate Court. In the appeal, plaintiff filed the instant applications. The said applications have been rejected by the common impugned order by the lower Appellate Court.