ANURADHA MUTHAPPA RAI Vs. ROCKY MUTHAPPA RAI

JUDGEMENT

(1.) Both these appeals are directed against the impugned order dtd. 22/10/2021 passed in O.S.No.3046/2020 by the VII Addl. City Civil & Sessions Judge, Bengaluru, whereby the application - I.A.No.1 filed by the plaintiff under Order 39 Rules 1 and 2 CPC for temporary injunction restraining the defendant Nos.1, 2 and 19 from alienating or transferring, creating charge, lien, encumbering or creating any third party interest of any manner over the suit schedule properties as per the Will was partly allowed by the trial Court.

(2.) MFA No.6136/2021 is preferred by the appellant - plaintiff while MFA No.6481/2021 is preferred by defendant Nos.1 and 2.

(3.) On 29/11/2021, this Court passed the following order: