GOWRAMMA Vs. NARAYANAPPA

JUDGEMENT

(1.) THE plaintiff claiming to be an agreement holder in respect of suit schedule property which was acquired by the Bangalore Development Authority (for short 'BDA') for formation of 'Arkavathy Layout' has filed a suit for declaration that plaintiff is entitled to compensation and benefits consequent to acquisition.

(2.) THE plaintiff had made an application under Order 39 Rule 1 and 2 CPC, to restrain BDA (defendant No.8) from allotting 40% of developed land in lieu of compensation towards acquisition of land to defendants No.1 to 7. The matter was contested by the defendants. The learned trial judge on consideration of pleadings has held that plaintiff has failed to make out a prima-facie case for grant of temporary injunction.

(3.) IN the result, I pass the following: