AIR 1975 KARNATAKA 99 ::1975 (2) KantLJ 109 ::ILR (1975) Kant 875

Karnataka High Court

Hon'ble Judge(s): B. Venkataswami , J

Civil P.C. (5 of 1908) , O.39 R.1— Suit dismissed - Appeal - Whether Appellate Court can grant temporary injunction. Where the trial Court, while dismissing the suit for permanent injunction, clearly found that the conservancy road in question was a public one, which means that every member of public had a right to the user thereof unobstructed by any one else, the appellate court has jurisdiction to grant temporary injunction prayed for.