ACQUA BOREWELL PVT. LTD Vs. SWAYAM PRABHA

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned common judgment and order passed by the High Court of Karnataka at Bengaluru dated 22.09.2020 in M.F.A. No. 1638/2020 and M.F.A. No. 1849/2020 (CPC), by which the High Court has allowed the aforesaid appeals in part and has modified the interim injunction granted by the learned XIV Additional City Civil Judge, Bengaluru, CCH 28 (hereinafter referred to as the learned 'trial Court') passed in IA Nos. 1, 18, 22 and 24 in O.S. No. 4709/2019 and restricted the injunction against alienation to the extent of 1/7th share in the total plaint schedule properties till the disposal of the case, the third parties have preferred the present appeals.

(2.) That respondent nos.1,22,23 and 24 herein have instituted O.S. No. 4709/2019 before the learned trial Court seeking a declaration that the plaintiffs and defendants 18 & 19 (respondent nos. 19 & 20 herein) are entitled to their mother Laxmi Devi's 1/7 th share in the total plaint schedule properties and consequently prayed for a decree for partition and separate possession. They have also further sought a declaration that 2015 Settlement Deed is void ab-initio.

(3.) Feeling aggrieved and dissatisfied with the impugned common judgment and order passed by the High Court granting injunction to the extent of 1/7th share in the total plaint schedule properties, the third parties to the suit have preferred the present appeals.