R. REGINA Vs. B. N. BABU REDDY

JUDGEMENT

(1.) This appeal is filed under Order XLIII Rule 1 (r) read with Sec. 151 of the Code of Civil Procedure, 1908, challenging the order dtd. 20/9/2010 passed by the XLIII Additional City Civil & Sessions Judge (CCH-44), Bengaluru on I.A.II filed by the plaintiff under Order XXXIX Rule 1 and 2 of CPC in O.S.No.3543/2005 whereby the trial Court has disposed of the said application and directed both the parties to maintain status-quo, till disposal of the suit.

(2.) For the sake of the convenience, the parties are referred to as per their ranking before the Trial Court.

(3.) The plaintiff has filed the suit for declaration and injunction in O.S.No.3543/2005. She has also filed I.A.II under Order XXXIX Rule 1 and 2 of CPC to restrain the defendants or anybody claiming through them from interfering in her peaceful possession and enjoyment of the suit schedule property. After hearing the parties, the trial Court has disposed of I.A.II and directing both the parties to maintain status-quo. Being aggrieved by the same, the plaintiff is before this Court in this appeal.