LAWS(KAR)-1992-8-30

MADIWALAPPA SHIVAPPA BADIGER Vs. SUKSHETRA SRI SOMANATHMATH SHIVAPPA MUTTYA COMMITTEE JAYAWADAGI TALUK B BAGEWADI DISTRICT BIJAPUR

Decided On August 07, 1992
MADIWALAPPA SHIVAPPA BADIGER Appellant
V/S
SRI SUKSHETRA SRI SOMANATHMATH SHIVAPPA MUTTYA COMMITTEE, JAYAWADAGI, TALUK B.BAGEWADI, DISTRICT BIJAPUR Respondents

JUDGEMENT

(1.) This civil revision petition is directed against the order dated 2-4-1992 passed by the Court of the Munsiff, Basawana Bhagewadi, on Interlocutory Application No. 1 filed by the plaintiff under Order 39, Rules 1 and 2 of the Code of Civil Procedure.

(2.) Few facts to briefly state are :The plaintiffs filed original suit against the defendants seeking the following reliefs :

(3.) Along with the suit, the. plaintiffs filed interlocutory application under Order39, Rules 1 and 2 of C.P.C. requesting the Court to grant temporary injunction against the defendants seeking the following reliefs :