MANGALAGOWRI Vs. H N KESHAVA MURTHY

JUDGEMENT

(1.) M. F. A. No. 3918 of 1999 is by defendant 3 and M. F. A. No. 5160 of 1999 is by defendants 1 and 2 challenging the order passed by the Trial court on I. A. No. I filed by the plaintiff (respondent 1 herein) under order 39, Rules 1 and 2 of the Civil Procedure Code in O. S. No. 4252 of 1999 on the file of the V Additional City Civil Judge at Bangalore.

(2.) THE parties in these appeals are referred to as arrayed in the Trial court.

(3.) THE plaintiff has filed a suit against defendants 1 to 3 and others for permanent injunction restraining them from interfering with the possession of the suit schedule property. In the said suit the plaintiff has made the application for an order of temporary injunction under Order 39, Rules 1 and 2 of the Civil Procedure Code to restrain defendants 1 to 3 from interfering with the suit schedule property pending disposal of the suit. The said application was resisted by defendants 1 to 3. The learned City Civil Judge after hearing both the parties granted injunction as prayed for.