S. SHILPA Vs. S.MURALIKRISHNA

JUDGEMENT

(1.) Aggrieved by rejection of her application for grant of Temporary Injunction, Defendant No.2 in OS No.5335/2014 on the file of XII-Additional City Civil and Sessions Judge, Bengaluru (CCH-27), has preferred the above appeal.

(2.) Respondent No.2 is the plaintiff, respondent No.1 is defendant No.1, appellant is defendant No.2, respondent No.3 is defendant No.3 in OS No.5335/2014, before the trial Court.

(3.) Plaintiff is the 2nd wife of R.Shivashankar. Defendant Nos.1 and 2 are the son and daughter of said Shivashankar through his first wife. Defendant No.3 is Ramaiah's daughter's daughter. Shivashankar died on 14/1/2013. Plaintiff filed OS No.5335/2014 initially against the defendant Nos.1 and 2 for partition and separate possession of her share in the property of Shivashankar. Later defendant No.3 was impleaded in the said suit.