THARA SOPHIA N. Vs. PADMA JAIN

JUDGEMENT

(1.) This matter is listed for admission. I have heard the learned counsel for the appellant and inspite of service of notice on the respondent, the respondent neither appeared before the Court nor represented through counsel.

(2.) This appeal is filed challenging the order dtd. 28/7/2018 passed on I.A.No.1 in O.S.No.3848/2017 on the file of the LXVII Additional City Civil and Sessions Judge, Bengaluru City (CCH No.68), dismissing I.A.No.1 filed under Order 39, Rule 1 and 2 of C.P.C.

(3.) The appellant-plaintiff has filed the suit seeking the relief of bare injunction in respect of site No.42, carved out of Sy.No.26 of Geddalahalli Village, K.R. Pura Hobli, Bengaluru South Taluk measuring East to West-40 feet, North to South-30 feet bounded on the East by private property, West by road, North by Site No.43 and South by Site No.41. The plaintiff inter-alia sought for the relief of temporary injunction restraining the defendant from interfering with peaceful possession and enjoyment of the suit schedule property.