REVAMMA Vs. G. LOKESH BABU
LAWS(KAR)-2017-7-287
HIGH COURT OF KARNATAKA
Decided on July 24,2017

REVAMMA Appellant
VERSUS
G. Lokesh Babu Respondents

JUDGEMENT

B.VEERAPPA,J. - (1.)All these writ petitions are filed by the contesting defendants against the impugned order dated 8.7.2017 in O.S. Nos.1660/2013, 2580/2013, 2582/2013, 5405/2013 and 3314/2014, by which the cross-examination of PW.1 was taken as nil and posted the matter for arguments.
(2.)The 1st respondent in these writ petitions who is the plaintiff in O.S. Nos.1660/2013, 2580/2013, 2582/2013, 5405/2013 and 3314/2014 filed the said suits for Permanent Injunction in respect of the suit schedule properties morefully described in the respective suits contending that that he is the absolute owner in respect of the vacant sites morefully described in the schedule to the respective suits and the defendants who have no manner of right, title and interest are trying to interfere with the peaceful possession of the plaintiff over the suit schedule properties.
(3.)The contesting defendants filed the written statement and denied the plaint averments and contended that the plaintiff is not the owner of the suit schedule properties and he was not entitled to any relief of Permanent Injunction and therefore sought for dismissal of the suits.


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