H. B. SANTHOSH KUMAR JAIN Vs. K. NIRMALA

JUDGEMENT

(1.) This appeal by the plaintiff is directed against the impugned order dtd. 13/12/2022 passed on I.A.No.1/2022 filed under Order XXXIX Rules 1 and 2 r/w Sec. 151 of CPC for injunction, in O.S.No.7417/2022 pending on the file of the XXXIV Addl. City Civil and Sessions Judge Court at Bengaluru.

(2.) I have heard the learned Senior counsel for the appellants and learned counsel for the respondents perused the materials placed on record.

(3.) The material on record discloses that the appellants- plaintiffs instituted the aforesaid suit for permanent injunction and other reliefs in relation to the suit schedule immoveable properties by describing the same as vacant site bearing Nos.3652/238/1/02 & 03 in Ward No.160 of BBMP of Rajarajeshwari Nagar, Sub- division, situated at Halagevaderahalli Village, Kengeri Hobli, Bengaluru South Taluk.