ASHOK KINHA Vs. LAKE VISTA OWNERS ASSOCIATION

JUDGEMENT

(1.) This petition by the defendant in Original Suit No.437 of 2018 on the file of the III Additional Civil Judge, Bengaluru Rural District, Bengaluru, is directed against the impugned order dtd. 17/7/2018 passed by the trial Court granting temporary injunction in favour of the respondent-plaintiff which was confirmed by the First Appellate Court in Miscellaneous Appeal No.100 of 2020 dtd. 9/11/2021.

(2.) Heard the learned counsel on both sides and perused the material on record.

(3.) Perusal of the material on record will indicate that there are several contentious issues and disputed questions of fact and law that would arise for consideration in the suit which would necessarily have to be decided only after a full fledged trial.