GOWRAMMA Vs. CHIKKANNA

JUDGEMENT

(1.) The defendant Nos.4(a) to (d) are before this Court challenging the order dated 31-03-2015 passed on IA Nos.12 and 14 in O.S.No.2488/1981 by the XXV Additional City Civil Judge, Bangalore, by which I.A.No.12 is dismissed and I.A.No.14 is allowed.

(2.) For the sake of convenience and better understanding, the parties to the writ petitions are referred to as per their ranking in the suit.

(3.) The suit O.S.No.2488/1981 was filed for declaration that plaintiffs and defendant Nos.7 and 8 are entitled to half the share in the suit schedule property and for separate possession. The said suit on contest came to be decreed by judgment and decree dated 16-03-2002. Aggrieved by the said judgment and decree the petitioners herein along with other defendants filed RFA No.686/2002 before this Court. This Court by its order dated 24.01.2013 partly allowed the appeals and remanded the suit in respect of suit schedule item No.1 only. The relevant portion of the order reads as follows: