VENGARA APPU Vs. KARYAVAHAK, RSS KARYALAYAM KANHANGAD, HOSDURG

JUDGEMENT

(1.) The petitioner is the second plaintiff and respondents 1 to 3 are the defendants in the suit O.S.No.124/2009 on the file of the Munsiff's Court, Hosdurg. The fourth respondent is the first plaintiff in the suit.

(2.) The suit is instituted for granting a decree of prohibitory injunction as well as mandatory injunction. The dispute in the suit relates to the property described in the plaint B schedule.

(3.) The defendants filed written statement in the suit. One of the contentions raised by them in the written statement is that they are unnecessary parties to the suit and that the plaint B schedule property belongs to a public charitable trust by name 'Janakshema Samithi' and the maintenance and management of the plaint B schedule property are being done by that Samithi.