SATYANARAYAN Vs. LEELAVATI AND ORS.

JUDGEMENT

(1.) THE plaintiff filed the above writ petitions against the impugned order dated 25.04.2015 made in MA No. 6/2013 on the file of the II Addl. Senior Civil Judge, Hubballi, confirming the order dated 03.01.2013 on I.A. No. II made in O.S. No. 1264/2012 on the file of the I Addl. Civil Judge, Hubballi, dismissing the application filed by the plaintiff for injunction.

(2.) PETITIONER /plaintiff filed the suit for declaration and permanent injunction contending that he is the absolute owner and in possession of the suit schedule properties, etc. The defendants filed written statement and denied the entire plaint averments and their claim is based on the permanent lease -hold rights.

(3.) AFTER considering the entire material on record, the trial court by its order dated 03.01.2013, recorded a specific finding that the plaintiff has not made out any prima facie case and balance convenience is not in his favour and no hardship will be caused to the plaintiff, if the interim order is not made absolute.