DODDAMMACHIKKAMMA Vs. SHIVANNA GOWDA

JUDGEMENT

(1.) This appeal by the appellants-defendants in O.S.No.98/2020 is directed against the impugned order dtd. 12/2/2021 passed by the Court of Prl. Senior Civil Judge and CJM, Chikkamagaluru, whereby the application, I.A.No.III filed by the respondent-plaintiff under Order 39 Rule 1 and 2 of CPC for temporary injunction against the appellants was allowed by the trial Court.

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

(3.) The material on record discloses that there are several contentious issues and disputed questions of law and fact that arises for consideration in the suit before the trial Court which would necessarily would have to be decided only after a full fledged trial.