SAKLESH KUMAR S. Vs. S. SIDDARTHA

JUDGEMENT

(1.) This petition is directed against the impugned order dtd. 14/10/2022 passed on I.A.No.1 in O.S.No.423/2022 by the Civil Judge & JMFC, Devanahalli, insofar as it relates to declining the requests of the petitioners - plaintiffs to pass an order of temporary injunction on I.A.No.1 in their favour against the respondents - defendants.

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

(3.) The material on record discloses that when the matter came up before this Court on 10/11/2022, the following order was passed :