KEMPAIAH Vs. DODDANARAIAH

JUDGEMENT

(1.) Leave granted.

(2.) We have heard learned counsel for the appellant as well as learned counsel for respondent nos. 1 to 3, who are the only contesting respondents being the plaintiffs in whose favour decree for injunction was passed by the Second Appellate Court.

(3.) Having gone through the impugned judgment we find that the learned Judge who decided the Second Appeal, with respect, has not kept in view the limited jurisdiction available to him under Section 100, Code of Civil Procedure (C. P. C. ).