SHIVARAJ Vs. SHAMRAO; ASHOK

JUDGEMENT

(1.) This appeal is directed against the order passed by the Court of the Principal Senior Civil Judge and CJM, Bidar in O.S.No.78/2014 on an interlocutory application filed therein under Order 39 Rules 1 and 2 of the CPC praying for grant of an order of temporary injunction to restrain the defendants from interfering with the plaintiff's possession and enjoyment of the suit land bearing S.No.28/2 measuring 7 acres 21 guntas situated in Fathepur village of Bidar pending disposal of the suit.

(2.) The parties are referred to by their rankings in the trial Court.

(3.) The appellant before this Court is the first defendant and the plaintiff is the first respondent herein and the second defendant is the second respondent before this Court.