INDUSTRIAL C D SYNDICATE Vs. B SURYANARAYANA BHAT

JUDGEMENT

(1.) This is a defendant's appeal against the order dated 25-3-1985 passed by the Civil Judge, Mangalore, in O.S.99 of 1985, granting temporary injunction with notice.

(2.) The learned counsel Sri Thimmappaiah for Sri Tukaram S. Pai for the appellant, made a grievance that initially the Court had issued only emergent notice and thereafter all of a sudden on 25-3-1985 it had granted temporary injunction.

(3.) Order 39 rules 1,2 and 3 of the Code of Civil Procedure are amended. Order 39 rule 3 of the Code of Civil Procedure reads as :-