(1.) This petition is directed against the impugned order dtd. 10/6/2022 passed on I.A.No.IV in O.S.No.49/2022 on the file of Principal Senior Civil Judge, Chikodi, whereby the said application filed by the petitioners seeking Police protection was rejected by the Trial Court.
(2.) Heard the learned counsel for the petitioners and learned counsel for respondent Nos.1 to 3 and perused the material on record.
(3.) The petitioners instituted a suit for declaration, permanent injunction and other relief in relation to the suit schedule immoveable properties against the respondent/ defendants who are contesting the same. On 21/4/2022, the Trial Court allowed the I.A.No.II filed by the petitioners' thereby granting temporary injunction against the respondents/defendants. Subsequently, alleging that the said order being violated by the respondents/ defendants, the petitioners filed instant application I.A.No.IV seeking implementation of the said order by granting police protection. The said application having been opposed by the respondents, the Trial Court proceeded to reject the said application, aggrieved by which, the petitioners are before this Court by way of the present petition. However, subsequently, during pendency of the present petition, the aforesaid order I.A.No.II granting temporary injunction in favour of the petitioners/plaintiffs was set aside by this Court in MFA.No.102042/2022(CPC) C/w. MFA.No.102043/2022 (CPC) dtd. 9/11/2022. Under these circumstances, nothing further survives in the present petition and same is accordingly disposed off.