KRISHNAPPA Vs. RAJANNA AND ANOTHER

JUDGEMENT

(1.) THIS revision petition arises from the judgment and order dated 12.3.1998 delivered in Miscellaneous Appeal No. 2 of 1997.

(2.) IN this case, O.S. No. 84 of 1996 was filed and that suit was for decree for specific performance. While filing the suit, the Plaintiff filed an application under Order 39, Rules 1 and 2 of Code of Civil Procedure, for grant of temporary injunction. The trial Court, no doubt, granted the exparte injunction order and thereafter, after objections, were rejected and order dated 21.12.1996 was passed making the exparte temporary injunction order confirmed.

(3.) I have heard Sri Panduranga Swamy, learned Counsel for the revision Petitioner and Sri T.J. Mariyappa, learned Counsel for the Respondent No. 2.