G. DWARAKANATH Vs. RAJESWARI S.

JUDGEMENT

(1.) Petitioner being the plaintiff in an injunctive suit in O.S. No. 5249/2018, is knocking at the doors of writ court for assailing the order dtd. 9/4/2019, a copy whereof is at Annexure - A, whereby the learned XI Addl. City Civil Judge, Bangalore City, having rejected his application I.A. No. 2 filed u/s 151 of CPC, 1908, for denied interim protection.

(2.) After service of notice, the respondent having entered appearance through his counsel, stoutly resists the Writ Petition by making submission in justification of the impugned order; he also brings to the notice of this court that the petitioner is unnecessarily complaining to the police against him leading to further complication.

(3.) Having heard the learned counsel for the parties and having perused the Petition Papers, this court is of a considered opinion that some arrangement during the pendency of the suit needs to be made for the following reasons: