RAMYA H. R. Vs. HEMAVATHI

JUDGEMENT

(1.) This appeal is filed by the appellants/defendant Nos.3 to 5 challenging the order dtd. 26/9/2022 passed in O.S.No.34/2022 on I.A.No.III on the file of the Senior Civil Judge and JMFC, Malavalli.

(2.) Heard the learned counsel appearing for the appellants.

(3.) The appellants are the defendant Nos.3 to 5 who have suffered the order of injunction wherein they have been restrained from alienating the suit schedule properties in favour of third party and also creating encumbrance on the said properties till the disposal of the suit.