B.H. GANGAIAH Vs. H.P. MARE GOWDA

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner.

(2.) THE petitioner is said to be the owner of the property, which is defined as follows:

(3.) THE respondents have entered appearance therein as defendants and the suit is being contested, there is an application for temporary injunction restraining the respondents from interfering with his possession, that has been affirmed and the same having been challenged in an appeal, has also been affirmed. It is in this background, that the present petitioner is before this Court.