SOWMYA K. Vs. PURUSHOTHAMA B.K.

JUDGEMENT

(1.) This petition by defendant No.1 in O.S.No.7946/2022 is directed against the impugned order dtd. 2/3/2023, whereby the Trial Court extended the exparte order of temporary injunction passed in favour of respondent No.1/plaintiff against the petitioners/defendant No.1 and other defendants until further orders.

(2.) The material on record discloses that respondent No.1/plaintiff instituted the aforesaid suit against the petitioners/defendant No.1 and respondent Nos.2 and

(3.) /defendant Nos.2 and 3 for declaration, permanent injunction and other reliefs in relation to suit schedule immovable property. 3. In the said suit, respondent No.1/plaintiff having filed an application-I.A.1 for temporary injunction, the Trial Court passed an order on 9/12/2022 granting exparte temporary injunction in favour of respondent No.1/plaintiff against the petitioner/defendant No.1. Subsequently, the petitioner/defendant No.1 appears in the suit and filed the written statement and adopted the same as objections to I.A.No.1 and filed documents in support of his defence.