LAWS(KAR)-2023-7-93

NARASAMMA Vs. RANGARAJU

Decided On July 11, 2023
NARASAMMA Appellant
V/S
Rangaraju Respondents

JUDGEMENT

(1.) This petition by the plaintiff in O.S.No.283/2019 on the file of the Principal Senior Civil Judge and JMFC, Sira (for short, 'the trial Court') is directed against the impugned order passed on I.A.No.I dtd. 12/11/2020 whereby, the application for temporary injunction filed by the petitioner - plaintiff against the respondents-defendants was dismissed and confirmed by the first appellate Court in M.A.No.8/2020 dtd. 12/11/2021.

(2.) Learned counsel for the petitioner submits that the petitioner has put up substantial construction on the suit schedule property which has been stalled on account of the impugned orders. It is submitted that if the petitioner - plaintiff is permitted to complete the construction, she shall not claim any equities in this regard and would be so at her own risk and cost and the same would be subject to the final outcome of the suit.

(3.) Per contra, learned counsel for the respondents would support the impugned orders and submits that there is no merit in the petition and the same is liable to be dismissed.