GNANENDRA C.S. Vs. SMT. SAROJA M.

JUDGEMENT

(1.) The appellant being aggrieved by the order dtd. 22/10/2021 passed on I.A.Nos.1 and 2 in O.S.No.7464/2013 by XXXIX Additional City Civil and Sessions Judge, Bengaluru City (CCH-40), has filed this appeal.

(2.) Brief facts leading rise to filing of this petition are as under: The appellant has filed a suit in O.S.No.7464/2013 seeking for the relief of specific performance of contract and also for the relief of perpetual injunction. In the said suit, the appellant has filed the applications i.e., I.A.No.1/2021 seeking for the relief of an order of temporary injunction restraining the respondent No.4 from puttingup any construction/carrying out any development activities over the suit schedule property and to maintain status-quo during the pendency of the suit and I.A.No.2/2021 for the relief of temporary injunction restraining the respondents No.1 to 4 from alienating the suit schedule property during the pendency of the suit. The Trial Court after hearing the parties, passed the impugned order dtd. 22/10/2021, dismissing the application filed by the appellant. The appellant being aggrieved by the said order, has filed this appeal.

(3.) Heard learned counsel for the appellant and learned counsel for respondent No.4.