S. RADHA Vs. SIDDANANJA

JUDGEMENT

(1.) This petition is directed against the impugned order dtd. 9/11/2022 passed on I.A.No.1 by the I Addl. Civil Judge, Bengaluru Rural District, Bengaluru, in O.S.No.1376/2022 whereby the Trial Court declined to grant ex-parte order of temporary injunction in favour of the petitioner - plaintiff and directed issuance of suit summons and emergent notice to the respondent.

(2.) Heard learned counsel for the petitioner and learned counsel for the respondent and perused the material on record.

(3.) Though several contentions have been urged by both sides in support of their respective claims, it is relevant to state that on 22/11/2022, this Court passed the following interim order: