HOME SCHOOL BANGALORE Vs. M SHAFIUL HUQ

JUDGEMENT

(1.) ). THESE two appeals are against the order passed on la. Nos. 1 and 2 filed for temporary injunction restraining the defendants, their agents, henchmen etc. , from interfering with their peaceful possession and enjoyment of the schedule premises and for an injunction restraining the defendants from demolishing or in any manner damaging the compound wall constructed in-between premises nos. 17 and 18 and the chain-linked wire mesh erected between premises nos. 16 and 18 of Sri m. n. Krishna rao road, basavanagudi, Bangalore.

(2.) THE said applications were resisted by the defendants. The trial court after hearing both the parties and after considering the materials produced before it rejected both the applications by a common order. This order is under challenge by the appellants in this appeal.

(3.) THE facts in this case are as follows. Premises bearing No. 17 belongs to the first respondent and 18 belongs to the second respondent. The second respondent had filed a petition for eviction of the plaintiffs under the Provisions of the Karnataka Rent Control Act. It is submitted that the said petition was allowed and it was confirmed ultimately by this court and also by the Supreme Court. The Supreme Court while dismissing the petition filed by the plaintiffs directed them to handover possession by 31-3-1999.