AIR 2017 KARNATAKA 61 ::2017 (4) AKR 252 ::(2018) 1 Kant LJ 362 ::(2018) 1 ICC 173

Karnataka High Court

Hon'ble Judge(s): K. N. Phaneendra , J

(A) Civil P.C. (5 of 1908) , O.39 R.1— Temporary injunction - Site numbers, measurements and boundaries of both properties, found to be distinct and separate - Plaintiff having separate and distinct possession of suit property - Defendant attempting to interfere with peaceful possession of plaintiff - Plaintiff entitled to grant of temporary injunction. Evidence Act (1 of 1872) , S.58— (Para 19 20 21) (B) Civil P.C. (5 of 1908) , O.41 R.27— @page-Kant62Production of additional evidence - Defendant seeking to produce additional evidence in form of survey report and property photographs for identification of property - Documents not necessary for purpose of deciding possessions of parties tentatively - Documents accrued by defendant, subsequent to order of trial Court - Defendant granted liberty to produce documents, if needed, at time of evidence. (Para 22) .....