MOHANLAL AND OTHERS Vs. SHRAVAN KUMAR AND OTHERS

JUDGEMENT

(1.) Counsel for the petitioners heard on the question of admission and on interim relief.

(2.) The petitioners being the defendants has filed the present petition under Art. 227 of the Constitution of India, being aggrieved by order dated 12.02.2016 passed in Civil Suit No.30-A/2012 by which the application under Order 6, Rule 17 of Code of Civil Procedure, 1908 filed by the plaintiffs have been allowed. Facts of the case are as under:

(3.) That the respondents/plaintiffs had initially filed the suit for grant of injunction on the ground that they are the owners and are in possession of the disputed property.