PARVATHAMMA Vs. PANCHAYATH DEVELOPMENT OFFICER

JUDGEMENT

(1.) The instant writ petition is preferred by the plaintiff challenging the order dtd. 9/8/2018 passed by the Senior Civil Judge & JMFC, Nanjangud, in M.A.No.5/2018.

(2.) Heard the learned Counsel for the parties and also perused the material on record.

(3.) Facts leading to the filing of this writ petition briefly narrated are, the petitioner had filed O.S.No.399/2017 before the Prl. Civil Judge & JMFC, Nanjangud, in which IA-2 was filed under Order XXXIX Rules 1 & 2 CPC. The Trial Court had granted an order of injunction in favour of the plaintiff and as against the same, defendant nos.1 & 2 had preferred M.A.No.5/2018 before the Court of Senior Civil Judge & JMFC, Nanjangud, which was allowed on 9/8/2018. Being aggrieved by the same, the plaintiff has preferred this writ petition.