PAPANNA Vs. NAGACHARI

JUDGEMENT

(1.) I heard the learned counsel for the respondent also.

(2.) This is a defendant 's revision against the order of the trial Court granting police protection to the plaintiff to enforce the order of temporary injunction passed by the trial Court.

(3.) The suit was filed for a permanent injunction and along with the suit, plaintiff also filed an application for temporary injunction, which after contest, was granted by the trial Court on 3-7-1992. The defendant filed M.A. No. 95/92 against the above order. It was also dismissed on 20-11-1993.