CHENNAIAH Vs. BYLAPPA

JUDGEMENT

(1.) This second appeal arises out of a suit for injunction which had been instituted by the appellants against Bylappa. Both the Trial Court as well as the Appellate Court have refused to grant the said decree of injunction and hence the plaintiffs have presented this second appeal.

(2.) During the hearing of this appeal, the 2nd plaintiff sought to withdraw the suit in so far as he was concerned and as desired by him, the suit of the 2nd plaintiff was dismissed.

(3.) For the purposes of clarity, in this judgment, the parties are referred to by their names instead of their rankings.