SAPTHAGIRI PROPERTIES Vs. GOVARDHANAM RAVI SUBRAMANYAM

JUDGEMENT

(1.) This petition by the plaintiff in O.S.No.79/2022 on the file of the Prl. Civil Judge, Bengaluru Rural District, Bengaluru, is directed against the impugned order dtd. 3/6/2022 passed in M.A.No.39/2022 by the IV Addl. Senior Civil Judge, Bengaluru Rural District, Bengaluru, whereby the said appeal filed by the respondent - defendant against the order dtd. 22/3/2022 passed by the trial Court was reversed by the First Appellate Court.

(2.) Heard learned counsel for the petitioner and learned counsel for the respondent and perused the material on record.

(3.) The material on record discloses that the petitioner - plaintiff instituted the aforesaid suit against the respondent - defendant for permanent injunction and other reliefs in relation to the suit schedule immovable properties. The said suit is being contested by the respondent - defendant. Along with the suit, the petitioner having filed an application for temporary injunction, the same was allowed by the trial Court vide order dtd. 22/3/2022 which was assailed by the respondent - defendant in M.A.No.39/2022. By the impugned order, the First Appellate Court allowed the appeal filed by the respondent - defendant partly allowing the appeal and directed both the parties to maintain status-quo in terms mentioned in the impugned order, which is challenged by the petitioner - plaintiff in the present petition.