KANTHARAJU K. Vs. M.GOWRAMMA

JUDGEMENT

(1.) This appeal is filed by defendant Nos. 1 and 3 under Order 43 Rule 1(r) of CPC, challenging the order dtd. 20/4/2023 passed by the 28th Additional City Civil Judge, Bangalore in O.S.No.25609/2023, whereby IA No.1/2023 filed by the plaintiffs under Order 39 Rules 1 and 2 of CPC has been allowed restraining the defendants from putting up any construction in the suit schedule property.

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

(3.) Even though the matter is posted for admission, with the consent of the learned counsel for the parties, it is taken up for final hearing.