RAJESHWARI Vs. RANGANATH

JUDGEMENT

(1.) Aggrieved by the order passed In I.A. No. 2 and I.A. No. 3 in O.S. No. 774/2023 dtd. 1/12/2025 by the learned II Addl. Senior Civil Judge, Gokak, the plaintiff is before this court. As the plaintiff and the respondents in both the writ petitions are one and the same, this Court is disposing of these two writ petitions by way of a common order.

(2.) The plaintiff / petitioner herein, had filed a suit seeking a declaration that the Will dtd. 10/3/1986 in favour of defendants No. 8, 10 and 11, is null and void and also sought declaration that the sale deeds that are executed are null and void, sought permanent injunction against defendants No. 1 and 2, restraining them from demolishing any part of the suit schedule properties, restraining them from creating third party rights, injunction against defendant no. 7, mandatory injunction against defendants No. 1 and 2, and also a direction to defendants No. 1 and 2 to plant curry leaf shrubs and other trees. Altogether she has sought for 18 reliefs from the court.

(3.) I.A. No. 3 is filed seeking injunction against defendant No. 7 restraining him from demolishing any part of the suit property which came to be dismissed and against that M.F.A. No. 100016/2026 is filed. Then I.A. No. 2 is filed seeking an injunction against defendants No. 1 and 2, that came to be dismissed and against that M.F.A. No. 100015/2026 is filed.