SWAYAM PRABHA Vs. K L RAMACHANDRA SA

JUDGEMENT

(1.) These two appeals are directed against the orders passed on I.A.Nos.1, 18, 22 and 24 in O.S.NO.4709/2019 by the learned XIV Additional City Civil Judge, Bengaluru, CCH 28, wherein, the learned trial judge rejected I.A.No.1 filed by the plaintiffs under Order 39 Rules 1 and 2 read with Section 151 of CPC and ad interim order of temporary injunction granted exparte was vacated.

(2.) Insofar as I.A.Nos.18, 22 and 24 are concerned, they are the applications filed under order 39 Rule 4 read with 151 CPC for vacating the exparte order. Regard being had to the fact that the operative portion of the impugned order tells the order is on I.A.No.1 only.

(3.) M.F.A.No.1638/2020 is filed by plaintiff No.2-Swayamprabha and M.F.A.No.1849/2020 is filed by plaintiff Nos.1, 3 and 4 viz., Chandraprabha, Sathyaprabha and Savithri.