SHIVAJI RAO M.POAL Vs. NARAYANAMMA

JUDGEMENT

(1.) THE learned trial Judge has granted an order of temporary injunction in the following terms:-

(2.) THEREFORE, defendant No.31 is before this court. I have heard Sri R.S.Ravi, learned counsel for appellant-defendant No.31 and Sri Jayakumar S.Patil, learned senior counsel for respondents 1 & 2-plaintiffs 1 & 2.

(3.) AFTER the institution of instant suit, the learned trial Judge had granted an ex parte order of temporary injunction. Defendant No.31 had made an application (IA No.3) under Order XXXIX Rule 4 CPC. The learned trial Judge by the impugned order, granted an order of temporary injunction as aforestated and dismissed the application (IA No.3) filed by defendant No.31 for vacating the ex parte order of temporary injunction.