SANJEEV Vs. BASAVARAJ

JUDGEMENT

(1.) In a suit for injunction filed to restrain the defendants from interfering with the possession of the plaintiffs and also for a mandatory injunction to remove the construction, the Trial Court granted an interim order restraining the defendants from interfering with the possession and enjoyment of the suit properties and also restrained the defendants from raising any construction.

(2.) In appeal, the Appellate Court has reversed the said order and has vacated the interim order.

(3.) Learned counsel for the respondents has produced a photograph which indicates that the construction of the house is half complete.