SIDDAMMA MADIAH Vs. GEETHA DWARAKANATH

JUDGEMENT

(1.) This appeal by the defendants is directed against the order of interim injunction dt. 17-3-1983, passed by the XVI Addl. City Civil Judge, Bangalore City, on IA Nos. 1 and 3 in OS No. 325 of 1983, on his file, confirming the ad interim order of injunction already passed earlier ex parte, in favour of the plaintiff-applicant. The plaintiff instituted the suit OS No. 325 of 19S3 against the defendants, on the averments that the defendants were to carry out certain functions with regard to her touring talkies, styled as 'Venus Touring Talkies' under an agreement dated 20-1-1982; that the period of agreement expired on 31-12 1982 ; thereafter, three weeks were granted as grace at the request of the defendants ; that period was also over ; but the defendants were interfering with her possession and therefore, she should be granted permanent injunction against the defendants. In that suit, the plaintiff filed IA No. 1 praying for temporary injunction. Ex parte order of temporary injunction was issued by the Court. Thereafter, the defendants, on entering appearance, filed IA No. 3, resisting the said ad interim order of temporary injunction and praying for vacating the same.

(2.) The Court heard IAs 1 and 3 and passed the impugned order, against which the present appeal is directed. As stated in the order, the learned Judge raised three points in the course of his order, viz.,

(3.) The learned Civil Judge answered all these points in favour of the plaintiff and in that view confirmed the ad-interim order of temporary injunction issued ex parte, on hearing.