K T SHIVAIAH Vs. G PUTTASWAMY GOWDA

JUDGEMENT

(1.) this appeal is preferred against the order dated 18-2-1993 passed by the iv additional city civil judge, Bangalore on i.as. Iii and v in o.s. no. 6342 of 1992. By the said order, the lower court dismissed the application filed by the plaintiff at i.a. iii and i.a.v. filed by the proposed defendant-2 was allowed. The lower court vacated the temporary injunction granted earlier by the same order.

(2.) since Dr. Shivaiah and Sri vishwanatha shetty submitted to the court that the matter be disposed of on merits, the matter has been taken up for final disposal at the stage of admission itself.

(3.) I have heard Dr. Shivaiah in person and Sri vishwanatha shetty, the learned counsel appearing for the respondent.