SHANTARAMA HEDGEKATTE Vs. SRINIVAS

JUDGEMENT

(1.) The present Writ petition has been filed challenging the legality and correctness of order dtd. 17/1/2022 passed by the XXVII Additional City Civil Judge (CCH 9) at Bengaluru in O.S.No.6032/2017 on an application, I.A.No.2 filed by the petitioners and to set aside the same and consequently allow the same.

(2.) The petitioners 1 to 5 herein are the defendants 1 to 5 and Respondents 1 to 3 are the Plaintiffs 1 to 3 before the Trial Court.

(3.) The Brief facts of the case are as follows; Plaintiff Nos.1 to 3 filed the suit in O.S.No.6032/17 for perpetual injunction retraining the defendants from publishing any message or statement or article either in print or on television or on Social Media viz, facebook, whatsapp, Twitter, Instagram, e-paper, etc against Ramachandrapura Mutt or his holiness Shri Raghaveshwara Bharati Swamiji in future.