AMT VENTURE TOWNSHIP LLP Vs. G. PURUSHOTHAM NAIDU

JUDGEMENT

(1.) This appeal is filed under Order 43 Rule 1(r) by the proposed defendant No.15 challenging the order dtd. 17/12/2022 whereby ex-parte temporary injunction has been granted directing the proposed defendant No.15 to maintain status-quo in respect of the plaint schedule property.

(2.) For the sake of convenience, the parties are referred to as per their rankings before the trial court.

(3.) The brief facts of the case are that the plaintiff filed a suit for specific performance of the contract. Along with the plaint, he has filed an application under Order 39 Rules 1 and 2 of Civil Procedure Code. During the pendency of consideration of the application, the plaintiff has filed IA for imleading the proposed defendant No.15 - the appellant herein, as party to the suit. Notice has been ordered on the impleading application. In the meantime, the trial court has passed the impugned order. Being aggrieved by the same, the proposed defendant No.15 is before this Court.