D K VISWESWARAMMA Vs. SENIOR INSPECTOR SALE OFFICER SYNDICATE FARMERS SERVICE CO OPERATIVE SOCIETY LTD

JUDGEMENT

(1.) On 18-3-1996 list, the name of Sri P.S.Narayana, learned counsel for the petitioners was not shown. Therefore, he could not appear and make his submissions. Under these circumstances, the order made by the Court on 18-3-1996 is recalled.

(2.) The revision petitioners are the plaintiffs in O.S.No.261 of 1990. The suit is filed for restraining the respondent-defendant from interfering with the peaceful possession and enjoyment of the su it schedule residential house. In the suit -1. A.No.1660 of 1990, under Order XXXIX Rules 1 and 2 CFC was filed by the plaintiffs. The learned trial judge ordered that application ex parte and ultimately on 6-6-1990 made the interim injunction absolute. The matter was carried by the defendant to the appellate Court inCMA.No.3/91. The learned appellate Judge by his order dated 26-8-1995 allowed the appeal of the defendant and set aside the interim injunction order granted by the trial Court. Hence this revision by the plaintiffs. This Court on 15-6-1995 made an interim order directing the respondent not to dis-possesses the plaintiffs, pending disposal of the C.R.P. and the interim direction still operates.

(3.) Heard the learned counsel for the parties.