M GOVINDARAJU Vs. AIR OFFICER COMMANDING IN CHIEF AIR FORCE TRAINING COMMAND HEBBAL BANGALORE AND ANOTHER

JUDGEMENT

(1.) the appellants were plaintiffs before the vi additional city civil judge, Bangalore, in o.s. No. 10111/1981 and being aggrieved by the dismissal of their suit filed for grant of permanent and mandatory injunctions against the defendants, have preferred this appeal.

(2.) the defendants have resisted the claim of the plaintiffs on various grounds andit is quite unnecessary to refer to the facts of the case put forward in the plaint and written statement in view of the fact that it is practically undisputed on both sides that the order of dismissal of suit is liable to be set aside because of the highly illegal approach made by the civil judge in this regard.

(3.) the learned civil judge raised the following issues:1. Whether the suit is maintainable in law? 2. Will the plaintiffs suffer irreparable injury if no injunction is granted now? 3. What order?