NAGAPPA AND ANOTHER Vs. NAGARAJ AND ANOTHER

JUDGEMENT

(1.) The petitioners, who are the defendants in O.S.No.1702/2013 are before this Court under Article 227 of the Constitution of India challenging the order dated 23.10.1017 passed by the II Additional Civil Judge, Bengaluru Rural District on I.A.No.6 by which the application filed by the plaintiffs under Order 6, Rule 17 of CPC is allowed.

(2.) For the sake of convenience the parties are referred to as per their ranking before the trial Court.

(3.) The plaintiffs filed O.S.No.1702/2013 originally praying for permanent injunction restraining the defendants their agents or anybody acting under or through them in any manner interfering with the peaceful possession and enjoyment of the suit schedule property.