PGM FERRO STEELS PRIVATE LIMITED Vs. O.SURESH

JUDGEMENT

(1.) Both these petitions arise out of O.S.No.276/2022. Writ Petition No.100279/2023 is directed against the impugned order on I.A.No.3 dtd. 29/7/2022 passed in O.S.No.276/2022 on the file of Principal Senior Civil Judge and C.J.M., Ballari as well as impugned order dtd. 18/11/2022 passed in M.A.No.52/2022 by the IV Addl.District and Sessions Judge, Ballari whereby the aforesaid application and appeal filed by the petitioner-plaintiff were dismissed by the trial Court.

(2.) Writ Petition No.100365/2023 is directed against the impugned order passed on I.A.No.2 filed by the petitioner/plaintiff rejecting the application for temporary injunction restraining the respondent/defendant from interfering with the petitioner's alleged possession and enjoyment of the suit schedule property. Aggrieved by the impugned order passed by the trial Court, petitioner preferred appeal in M.A.No.51/2022 which came to be dismissed vide impugned order dtd. 18/11/2022.

(3.) Heard learned counsel for the petitioner and learned counsel for the respondent. Perused the material on record.