VISHWANATH GANGADHAR SAVANUR Vs. SAMANTH BASVARAJ SAVANUR

JUDGEMENT

(1.) The present civil revision petition has been filed by the petitioner-defendant No.1 challenging the order dated 19.12.2015 passed on I.A.No.3 in O.S.No.137 of 2013 by the II Additional Senior Civil Judge, Hubli.

(2.) For the sake of convenience the parties are referred to as per their rankings before the Tribunal.

(3.) Plaintiff No.1 and 2 instituted a suit in O.S.No.137 of 2013 against the present petitioner-defendant No.1 for declaration, declaring that they are the owners of the property comprises CTS ward 'Extension', CTS No.4500, 4501, 4510, 4511 and 4496/B and C measuring 112 feet 6 inches North-South, 20 feet 9 inches East-West totally measuring 23-53 square feet situated at Vidya Nagar, Hubli herein which has been referred as 'B' schedule property.