RATHNAMMA Vs. RAJU

JUDGEMENT

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

(2.) Though this matter is listed for admission, in view of an application being filed for vacating the interim and statement of objections also being filed by the learned counsel for the respondents, the matter is heard on merits.

(3.) The appellants have sought for an order before the Trial Court by filing I.A.Nos.2 and 3 under Order 39, Rule 1 and 2 of C.P.C. to restrain the respondents-defendants from creating third party right over the suit schedule properties and changing the nature of the suit properties, till the disposal of the petition i.e., Miscellaneous No.480/2021 which is filed for restoration of O.S.No.5245/2016.