GOWRAMMA Vs. UPENDRA PADIYAR

JUDGEMENT

(1.) THIS civil revision petition is preferred by the L. Rs of the defendant against the order dismissing the LA. No. VI and holding that the suit is one for permanent injunction and no tenancy question is involved in this suit. Therefore the suit cannot be stayed under Section 132 or 133 of karnataka Land Reforms Act.

(2.) HEARD learned Counsel for both the parties.

(3.) LEARNED Counsel for the petitioner relied on the dictum of the division Bench in Mallayya Murigayya v Puttappa Shivappa, to the following proposition of law: