K.N. NARENDRA Vs. SOMASHEKARAPPA

JUDGEMENT

(1.) Mr. H.S. Santhosh, Adv., for petitioner (Absent) Mr. Somanath, Adv., for Mr. G.S. Venkat Subba Rao, for respondents The Plaintiff, Mr. K.N. Narendra, has filed this writ petition under Article 227 of the Constitution of India on 9-3-2017 aggrieved by the order dated 4-1-2017 passed by the Principal Senior Civil Judge, Madhugiri, in M.A. No.35 of 2015 (MR. SOMASHEKARAPPA AND OTHERS v.MR. K.N. NARENDRA).

(2.) By that order, the First Appellate Court set aside the order of Trial Court dated 25-6-2015, granting Temporary Injunction in favour of the plaintiff, by allowing

(3.) The reasons assigned by the First Appellate Court are quoted below for ready reference;