MUNIRAMA REDDY Vs. HANIFA BEGUM

JUDGEMENT

(1.) This appeal by the plaintiff in O.S.No.318/2020 is directed against the impugned order dtd. 10/1/2023 passed on I.A.No.1 by the 4th Addl.Senior Civil Judge, Bengaluru Rural District, Bengaluru, whereby the said application filed by the appellant - plaintiff for temporary injunction restraining the respondents - defendants from interfering with the appellant's - plaintiff's peaceful possession and enjoyment of the suit schedule properties was dismissed by the trial court.

(2.) Since the relief sought for by the appellant - plaintiff is restricted against respondents 8 to 10 and 23, notice to the remaining respondents is dispensed with for the purpose of disposal of this appeal by this judgment.

(3.) Heard learned counsel for the appellant and learned counsel for respondents 8 to 10 and 23 and perused the material on record.