SHIVANANDA SHARMA Vs. SHANTHA NAGESHA RAO

JUDGEMENT

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

(2.) This appeal is filed under Order 43, Rule 1(r) read with Sec. 151 of C.P.C. challenging the order dtd. 1/3/2023 passed in O.S.No.3213/2019 on the file of the III Additional City Civil and Sessions Judge, Bengaluru City (CCH No.25), allowing I.A. No.1 filed under Order 39, Rule 1 and 2 read with Sec. 151 of C.P.C. granting an order of injunction against the defendants.

(3.) The factual matrix of the case of the plaintiffs before the Trial Court is that the plaintiffs had filed the suit against the defendants for permanent injunction in which I.A.No.1 is filed for restraining the defendant Nos.1 and 2, men agents and such other persons or claiming through them in any manner operating the Sewerage Treatment Plant installed by the defendants in schedule 'A' property.