NARAYANAPPA Vs. S. N. VEENA

JUDGEMENT

(1.) Heard learned counsel for the appellants and learned counsel for the respondents.

(2.) This appeal is preferred by appellants/defendants-1 and 2 against the order dated 27.02.2016 passed by the I Addl. Senior Civil Judge, Bengaluru Rural District, Bengaluru allowing IA No.3 filed under Order 39, Rules 1 and 2 of CPC in O.S.No.17/2013.

(3.) In the aforesaid suit, plaintiff had filed I.A.No.3 under Order 39 Rules 1 and 2 of CPC seeking temporary injunction restraining defendants no.1 and 2, from alienating the schedule properties, pending disposal of the suit. The Court below by order dated 27.02.2016 allowed I.A.No.3. The defendants No.1 and 2, their henchmen, attorneys or anybody claiming any right through or under them were temporarily restrained from alienating the suit schedule properties, pending final disposal of the above suit.