C P PRASANTHI Vs. SIDDIQUE

JUDGEMENT

(1.) V. CHITAMBARESH, J The facts lie in a very narrow compass. The court below has already allowed I.A. No. 9105/2009 granting temporary injunction in favour of the plaintiffs who are husband and wife. The order of injunction enables them to use the plaint B schedule way without any interference by the defendants.

(2.) THE court below has also allowed I.A. No. 6692/2011 filed for permission to remove the temporary fencing on the eastern side. I.A. No. 9106/2009 for permission to remove the temporary fencing on the western side stands dismissed. The court below was under the wrong impression that I.A. Nos. 9106/2009 and 6692/2011 relates to the same fenced area.