SIDRAM MALAKARI WADEYAR Vs. GOURAVVA SIDDAPPA WADEYAR

JUDGEMENT

(1.) An application seeking for Police protection in the Execution Petition filed to enforce the decree of permanent injunction granted in O.S. No.24/1984 was rejected by the Executing Court and hence, this writ petition.

(2.) The Trial court has recorded a finding that the suit that the petitioner had filed and which was decreed was in respect of the right of the plaintiffs therein to perform Pooja at the Temple of Shri Aranyasidda Dev, Khemalapur Village whenever the plaintiffs turn arrived.

(3.) It is the case of the petitioners that Khemalapur Revenue Village was bifurcated and Yalparatti Village was formed by the orders of the Government of Karantaka and the Temples of Shri Aranyasidda Dev were situate both at Khemalapur Village and Yalparatti Village and therefore the petitioners were entitled to perform Pooja of Shri Aranyasidda Dev Temple situated at Yalparatti Village.