T.P. MALLIKARJUNA Vs. ERE GOWDA

JUDGEMENT

(1.) The case in W.P.No.43705/2014 is filed by the petitioners who happen to be the plaintiffs in an injunctive suit in O.S.No.209/2010; they are knocking at the doors of the Writ Court for assailing the order dtd. 1/8/2014, a copy whereof is at Annexure-A whereby the learned Senior Civil Judge, Channapatna, having favoured respondent-defendants' appeal in M.A.No.4/2013 has rescinded the order of temporary protection granted by the learned trial Judge on 21/1/2013.

(2.) The companion case in W.P.No.51506/2018 is filed by the defendants in the very same suit for laying a challenge to the order dtd. 2/7/2018 whereby the learned trial Judge has declined to admit the subject document dtd. 5/12/2012 to the evidence on the ground that it lacks registration.

(3.) After service of notice, the opposing parties having entered appearance through their counsel, vehemently resist the writ petitions of each other. I have heard the learned counsel for the parties and perused the petition papers.