SHIVANAND Vs. PRABHULINGESHWAR SUGARS AND CHEMICALS LIMITED

JUDGEMENT

(1.) Petitioners herein being the defendants in the respondents' civil suit O.S. No.82/2017 have called in question the judgment and order dated 09.10.2018, at Annexure-A, rendered by the learned Senior Civil Judge, Bilagi, in respondents' M.A. No.3/2018, whereby the petitioners are restrained from obstructing to the laying of water course beneath their suit lands. This restraint is conditioned by a direction to the respondents herein to pay inter alia to the petitioners the compensation.

(2.) After service of notice, the contesting respondents/plaintiffs have entered appearance through their counsel, Sri.Jayakumar Patil, Senior Counsel, who make submissions in justification of the impugned order and resisting the writ petitions.

(3.) Learned counsel for the petitioners, Sri. Anant Hegde finds fault with the impugned order on the grounds that,