Y. MANOJ Vs. M. SHAILAJA

JUDGEMENT

(1.) The petition is admitted for hearing. With the consent of the learned counsel for parties, same is heard finally.

(2.) In this petition under Article 227 of the Constitution of India, the petitioners have assailed the validity of the order dated 01.09.2018, by which, I.A.No.V filed by the respondent has been allowed directing the petitioners herein to collect rent from the tenants and deposit 1/3rd of the rent of the suit property before the trial Court.

(3.) I have heard the learned counsel for the parties at length and I have perused the records. From perusal of the records, it is evident that the petitioners have filed suit seeking relief of declaration and possession. The plaintiffs claimed title in respect of the suit property on the strength of registered Will executed by his grandfather.