M NARAYANAPPA Vs. HEMAVATHI

JUDGEMENT

(1.) This is a revision by the plaintiff against the order dated 30-3-1984 passed by the Munsiff, Gowribidanur, in O.S. 135 of 1983, allowing I.A.6.

(2.) The plaintiff filed the suit for permanent injunction against the defendants alleging that he has been in lawful possession of the property and that the defendants have been interfering with his possession. He filed an application under Order 39 Rules 1 and 2 of the Code of Civil Procedure.

(3.) The defendants resisted that application.