P.VISWANATH Vs. S. SUBRAMANIAM

JUDGEMENT

(1.) Heard the learned counsel for the appellants and the learned counsel for the respondent.

(2.) This appeal is filed challenging the order dtd. 12/4/2021, passed on I.A.No.2 in O.S.No.8049/2019, on the file of the Principal City Civil and Sessions Judge, Bengaluru (CCH-13), allowing I.A.No.2 filed under Order 39 Rules 1 and 2 read with Sec. 151 of CPC granting interim order against the appellants herein restraining them from obstructing to use common passage i.e., schedule 'B' property by the plaintiff till the disposal of the suit.

(3.) The main contention of the learned counsel for the appellants/defendants is that in view of the order passed by the Trial Court, the respondent is causing obstruction to use the common passage and the learned counsel prays for an order of status quo.