ESHWARAPPA Vs. VISHALAKSHAMMA

JUDGEMENT

(1.) Leave granted.

(2.) These appeals are directed against the order dated 5th of August, 2005 passed by the High Court of Karnataka at Bangalore in M.F.A. Nos. 4120 & 4121 of 2003 by which the order of the trial court granting injunction was set aside and the application for temporary injunction filed by the plaintiff was rejected.

(3.) On 30th of September, 2005, this Court while issuing notice passed the following order: