T K GOWRAMMA Vs. C K RAVIPRASANNA

JUDGEMENT

(1.) IN this writ petition the petitioner has prayed for a writ in the nature of certiorari to quash the order dated 06. 10. 2005 on LA. No. II in O. S. No 91/2005 passed by the Civil Judge (Junior division) and JMFC at Suliya and the order dated 16. 11. 2006 in m. A. No. 34/2005 passed by the Civil Judge (Senior Division), puttur.

(2.) THE respondent filed O. S. No. 91/2005 against the petitioner for grant of decree of permanent injunction restraining the petitioner from interfering with the respondent's possession and enjoyment of schedule property. In O. S. No. 91/2005, the respondent filed LA. No. II under Order 39 Rule 1 and 2 CPC for grant of temporary injunction. The Trial Court after hearing both the parties granted an order of temporary injunction and the same reads as under:

(3.) AGGRIEVED by this order of temporary injunction granted by the Trial Court, the petitioner filed an appeal in M. A. No. 34/2005 on the file of Lower Appellate Court. The Lower Appellate Court, after hearing both the parties, dismissed the appeal filed by the petitioner and confirmed the order of Trial Court, Hence, this petition.