RAJAMMA Vs. RENUKAMMA

JUDGEMENT

(1.) This petition by defendant Nos.1 to 6 in O.S.No.224/2018 is directed against the impugned order dtd. 17/12/2022 passed by the trial Court as well as the impugned order dtd. 20/3/2023 passed by the V Addl. District & Sessions Judge, Bengaluru Rural, sitting at Devanahalli, whereby the application for temporary injunction filed by respondent Nos.1 and 2 - plaintiffs restraining the appellants and other defendants from putting-up of construction over item No.3 of the suit schedule immovable properties was allowed by the trial Court and confirmed by the First Appellate Court.

(2.) Heard learned counsel for the petitioners and learned counsel for the respondents and perused the material on record.

(3.) The material on record discloses that respondent Nos.1 and 2 - plaintiffs instituted the aforesaid suit for declaration, permanent injunction and other reliefs in relation to the suit schedule immovable properties. In the said suit, the petitioners were arrayed as defendant Nos.1 to 6 while respondent Nos.3 to 5 are arrayed as defendant Nos.8, 9 and 10 and they are contesting the suit. Pursuant to the application filed by respondent Nos.1 and 2 - plaintiffs for temporary injunction restraining the petitioners from putting up of construction, the trial Court proceeded to pass the impugned order allowing the application and the same was confirmed by the First Appellate Court in the appeal preferred by the petitioners, who are before this Court by way of the present petition.