THIPPANAGOWDA NEMANAGOWDA PATIL Vs. HANUMANTHAPPA

JUDGEMENT

(1.) This appeal is filed by plaintiff under Order 43 Rule 1(r) of the Code of Civil Procedure challenging the order dtd. 7/4/2014 passed by the 42nd Addl. City Civil and Sessions Judge, Bengaluru City whereby the applications filed by the plaintiff under Order 39 Rules 1 and 2 CPC are dismissed.

(2.) For convenience, parties are referred to as per their ranking before the trial Court.

(3.) The plaintiff has filed the suit for bare injunction. Along with the plaint, he has filed I.A. Nos.1 and 2 under Order 39 Rules 1 and 2 CPC seeking temporary injunction restraining the defendants or anybody on their behalf from interfering with the peaceful possession and enjoyment of the suit schedule property and not to create any third party interest.