GOWRAMMA AND ORS. Vs. B. MUNISWAMY AND ORS.

JUDGEMENT

(1.) This Petition is filed by the petitioners -plaintiffs to quash the order dated 10.03.2011 passed in O.S. No. 15754/2000 tilted as "orders on objections raised in respect of marking of the palu -patti dated 20.03.1984 by the XXVIII Addl. City Civil Judge, Mayohall Unit, Bengaluru, which is at Annexure -D and to direct the Court below to admit the certified copy of the palu -patti dated 20.03.1984 in evidence and read the same in evidence.

(2.) The brief facts of the petitioners case as pleaded in the petition are that petitioners are plaintiffs in O.S. No. 15754/2000 before the City Civil Court (Mayo Hall), Bengaluru, and the respondents are the defendants in the said suit. Petitioners filed the suit for declaration and perpetual injunction. Petitioners are asserting their title to certain properties through their predecessors, lake K. Nanjundapa. According to the plaint averments Chikkakariyappa father of K. Nanjundappa during his lifetime effected an oral partition of the family properties in the year 1982, which was later confirmed and reduced into writing under a palu -patti dated 20.03.1984.

(3.) Heard the arguments of the learned counsel appearing for the petitioners -plaintiffs.