V M CONSTRUCTIONS Vs. L LOKESH BABU

JUDGEMENT

(1.) This appeal has been filed by the appellants seeking setting aside of the judgment and decree dated 03.10.2015 passed in O.S.No.26114/2014 on the file of the XIII Additional City Civil & Sessions Judge, Mayo Hall Unit, Bengaluru dismissing the suit wherein relief of permanent injunction restraining defendant Nos.1 to 5 from interfering with the appellants' peaceful possession of the suit schedule property and order of restraint against the defendant Nos.1 to 5 from interfering with the appellants'/plaintiffs' commencement of construction of the project in the suit schedule property, were sought for. The parties are referred to by their ranks before the trial Court for the purpose of convenience.

(2.) The plaintiffs have stated their case as under:

(3.) After issuance of notice, though defendant Nos.1 to 4 had been served, they remained absent and were placed ex-parte and it is only defendant No.5 who had put in his appearance before the Court but had subsequently failed to file his written statement and participate in the proceedings before the Trial Court.