BANAVATH CHINNA MUNUSWAMY Vs. MADUMPALLE PEDDAMMA

JUDGEMENT

(1.) This CRP arises out of an interlocutory application filed by the petitioner/plaintiff for grant of temporary injunction under Order XXXIX Rules 1 and 2 CPC. Both the Courts below have recorded a concurrent finding on the pure questions of fact. In addition, the learned Appellate Judge in para 13 of the order under revision has observed as under.

(2.) I find no substantial ground to interfere with the orders of the Court below. The CRP is therefore, dismissed.

(3.) However, the learned trial Judge is directed to expedite the trial of the suit.