GOPAL L RAHEJA Vs. VIJAY B RAHEJA

JUDGEMENT

(1.) This appeal arises out of an order passed by a Learned Single Judge on 14th March 2005 while disposing of a Motion for interim relief in the suit. The Plaintiffs are in appeal.

(2.) The suit out of which these proceedings arise, came to be instituted in order to seek the following reliefs :

(3.) A tract of land admeasuring 3 acres, situated on the junction of Kasturba Road and Vittal Mallya Road in Bangalore, is described in Exhibit 'A' to the Plaint as forming the matter in dispute. The case of the Plaintiffs revolves around a brief communication dated 27th September 2003 addressed by the First and Second Defendants to the Plaintiffs and confirmed by the Plaintiffs with an endorsement at the foot of the document. The communication is to the following effect :