RANGANNA Vs. CHIKKANNA

JUDGEMENT

(1.) this revision petition under Section 115 of the Code of Civil Procedure, has been preferred by the defendants challenging the order dated 7-7-1995, whereby, the trial court has granted the leave to file the suit under Section 92 of the Code of Civil Procedure (for short 'code'), after having heard the counsel for the applicants-respondents. The order dated 7-7-1995, reads as under:

(2.) the suit was numbered as o.s. No. 1 of 1995. The learned additional district judge, tumkur, disposed of la. I and ii, that is, application la. I under order 1, Rule 8 of the code and application la. Ii under order 39, rules 1 and 2 read with Section 24 of the code and granted an ex parte injunction order which reads as under:

(3.) the defendants having felt aggrieved, as mentioned earlier, filed this revision petition by which they have challenged the order granting leave to sue under Section 92 of the code. But, the learned counsel for the defendants has clarified that now the order that is challenged in the revision is order dated 7-7-1995, granting the leave and that the interim ex parte injunction has not been challenged in this revision.