R NARAYANASWAMY REDDY Vs. R LAKSHMINARAYAN REDDY

JUDGEMENT

(1.) WITH the consent of the parties, this matter is taken up for final disposal though it is listed for orders.

(2.) THE appellant herein is the plaintiff in o. S. No. 5999/2005 on the file of the learned addl. Civil Judge, Bangalore, and I. A. No. 1 filed by him in the said suit praying for an injunction against the respondents herein came to be rejected by the trial Court giving rise to this appeal.

(3.) I have heard the submissions made by sri S. K. V. Chalapathi, the learned counsel for the appellant, Sri Udaya Holla, learned senior counsel for R-1 and R-2, and Sri Suraj govinda Raj, learned counsel for R-4. The submission of the appellant's counsel is that the appellant filed the present suit for partition of the suit schedule property measuring 1 acre 3 guntas in S. No. 29/2a of jaraganahalli Village and it is his case that he and R-l and R-2, being the sons of the ramaiah Reddy, he is entitled to his share in the suit schedule property. Therefore, he filed the said suit and prayed for temporary injunction against the respondents from putting up constructions in the suit schedule property.