MAHESH KUMAR TAYAL Vs. NAGEGOWDA AND ORS.

JUDGEMENT

(1.) This writ petition filed by the defendant in O.S. No. 59/2008 and same is directed against order dated 18.08.2012 passed by Addl. Civil Judge (Jr.Dn.), Srirangapatna, whereunder application filed under Order VII Rule 11 CPC, Annexure -E, for rejection of the plaint has been dismissed.

(2.) I have heard the arguments of Sri. B.L. Sanjeev, learned counsel appearing for petitioner and Sri. Niteesh, learned counsel appearing on behalf of Sri. K.V. Narasimhan for respondents.

(3.) Respondents/plaintiffs have filed the suit in question for declaration that they are the owners in possession and enjoyment of suit property and for perpetual injunction on the ground that they have succeeded to the estate of deceased Basave Gowda, who was the absolute owner of suit schedule property and he having purchased the same under a registered sale deed dated 27.12.2007.