RUDRAMMA Vs. PARVATHAMMA

JUDGEMENT

(1.) The present petition is by the petitioner/decree holder being aggrieved by the order dtd. 28/6/2018 passed in Ex.No.17/2017 on the file of Addl. Civil Judge, Jr.dn and JMFC, Shikaripura, by which an application under Sec. 151 of CPC filed by the petitioner/decree holder in I.A.2 seeking an order directing police protection to the petitioner/decree holder with regard to possession of the decree schedule property came to be rejected.

(2.) Heard the learned counsel for the petitioner. None appears for the respondent. The order sheet reveals that there has been no representation on behalf of the respondent.

(3.) The record reveal that the judgment and decree dtd. 3/10/2015 has been passed in O.S.No.141/2018 decreeing the suit of the petitioner/decree holder for permanent injunction restraining the respondents by way of permanent injunction from interfering with or obstructing the possession and enjoyment of the petitioner/decree holder over the schedule property. Aggrieved by the said judgment and decree a regular appeal was preferred in R.A.No.27/2016 which came to be dismissed confirming the judgment and decree passed in favour of the petitioner.