RAMESHA Vs. SWAMY

JUDGEMENT

(1.) Challenging order dtd. 14/10/2022, passed by III Addl. District and Sessions Judge, Mandya (sitting at Srirangapatna) in R.A.no.5039/2017 on I.A.no.VII, this appeal is filed.

(2.) Appellant herein is was original plaintiff. Respondents herein were defendants.

(3.) Suit was filed for partition and separate possession of plaintiff's share in suit schedule properties. Suit came to be dismissed. Plaintiff filed R.A.no.5039/2017 against same. In said appeal, he filed I.A.no.VII under Order XXXIX Rule 1 and 2 of CPC and sought for temporary injunction restraining respondents/defendants from alienating suit schedule properties, pending disposal of appeal.