B S KESHAVA MURTHY Vs. B K PRASAD

JUDGEMENT

(1.) In these writ petitions, order dated 18.04.2013 passed by Civil Judge (Jn.Dn.,) Belur- Annexure-V in O.S.No.123/2012 allowing the application filed by the plaintiffs under Order 39 Rule 1 and 2 of Civil Procedure Code and dismissing the application filed by defendants 2 and 5 to 9, which came to be confirmed in M.A.No.13/2013 on 05.12.2016 by the Senior Civil Judge & JMFC, Belur Annexure-Y has been called in question by defendants 2 and 5 to 9.

(2.) Parties are referred to as per their rank in the trial Court.

(3.) Plaintiffs have instituted a suit in O.S.No.123/2012 against the defendants for the following reliefs.