SANDEEP KEMPANNA Vs. V NANJAPPA

JUDGEMENT

(1.) The plaintiffs in OS. Nos. 4701, 4813, 4815 and 4818 of 2012 on the file of XXII Additional City Civil Judge, Bangalore (CCH-7), have come up in these nine appeals impugning the order passed on interlocutory applications in the aforesaid four suits.

(2.) Admittedly, all the four suits are by the persons, who are said to be allottees of residential sites by Vyalikaval House Building Co-operative Society in a residential layout formed by the said society. The defendants are two sets of persons viz., land owners and developers. So far as land owners portion is concerned, in all the suits one V. Nanjappa is said to be the land owner and the dispute in the four suits is confined to sites formed in a portion of land bearing Sy. Nos. 35/7 and 35/8 of Nagawara village, Kasaba Hobli, Bangalore North Taluk. So far as developers are concerned, they are two persons viz., Nagaraja Shetty and M.M Suresh.

(3.) Being aggrieved by the order passed by the Court below on interlocutory applications, the plaintiffs have come up in these nine appeals, which are with reference to each suit are as follows; OS. No. 4701/2012