GEORGE Vs. VARKEY

JUDGEMENT

(1.) IN this view the order passed by the court below rejecting the application for injunction is upheld and the C. R. P. dismissed. I must however observe that the opinions, recorded by the court below upon the various questions which arise for decision in and for the purpose of the original suit should not be taken to have been recorded and should not in any way embarrass the court below in considering all questions afresh while passing a decree in the original suit. I make no order for costs in this C. R. P. Dismissed.