REKHA GADIGEPPA YELIGAR Vs. MAHMODSHARIFSAB

JUDGEMENT

(1.) The petitioners are before this Court seeking the following reliefs:

(2.) The brief facts of the case are:

(3.) Submission of the learned counsel for the petitioners is that, the petitioners had filed a suit in O.S.No.26/2013, seeking for partition, which came to be dismissed. A miscellaneous petition has been filed for revival, and until a decision is taken in the partition suit, an injunction ought not have been granted by the Trial Court or confirmed by the First Appellate Court.