KESHAVA MURTHY Vs. LATE DODDA MUNIYAPPA

JUDGEMENT

(1.) This petition by the defendant in O.S.No.184/2020 is directed against the impugned order dtd. 9/12/2020 passed on I.A.No.II by the Additional Civil Judge and JMFC, Ramanagara (for short, 'the trial Court') whereby, the trial Court passed an order of temporary injunction in favour of the respondent-plaintiff restraining the petitioner- defendant from putting up construction over the suit schedule 'B' property, which was confirmed by the first appellate Court in M.A.No.5/2021 dtd. 1/8/2022.

(2.) Heard learned counsel for the parties and perused the material on record.

(3.) The material on record discloses that the respondent-plaintiff instituted the aforesaid suit in O.S.No.184/2020 against the petitioner-defendant for declaration, mandatory injunction, possession and other reliefs in relation to the suit schedule immovable properties. In the said suit, the respondent-plaintiff having filed an application (I.A.No.II) for temporary injunction restraining the petitioner-defendant from putting up construction on the suit schedule 'B' property, the trial Court proceeded to pass the impugned order allowing I.ANO.II and the same was confirmed by the first appellate Court vide the impugned order dtd. 1/8/2022 in M.A.No.5/2021, aggrieved by which, the petitioner is before this Court by way of the present petition.