D. S. GOVINDA Vs. D. S. NEELAKANTA RAO

JUDGEMENT

(1.) The Petitioners who are the Plaintiffs have filed the present Writ Petition challenging the order dtd. 1/8/2017 passed in MA No.15053/2016 passed by the V Additional District and Sessions Judge, Devanahalli ('first Appellate Court' for short) and to uphold the order dtd. 5/12/2015 passed on IA.I in OS No.650/2015 on the file of the Additional Civil Judge and JMFC, Devanahalli ('Trial Court' for short).

(2.) The parties herein are referred to as per their rank before the Trial Court.

(3.) Brief facts of the case are that the Plaintiffs filed a suit in O.S.No.650/2015 for permanent injunction and an interim application in IA.I was also filed to restrain the Defendants from interfering with their peaceful possession and enjoyment and restraining the Defendants from attempting to alienate, mortgage, leasing, entering into any agreement or in any way encumbering or creating any documents in favour of third parties in respect of the suit property pending disposal of the suit.