(1.) This is a revision by the defendants against the order dated 1-12-1984 passed by the Civil Judge, Nanjangud, in O.S. No. 63 of 1981, allowing I.A. No. 4 filed by the plaintiff and granting police aid to the plaintiff and giving a direction to the police to act in aid of the temporary injunction passed in favour of the plaintiff.
(2.) It appears that the plaintiff filed a suit for an injunction restraining the defendants from interfering with his possession of the quairy.
(3.) The trial court granted the temporary injunction.