SOMASHEKAR GOWDA Vs. PRALOK PROJECTS

JUDGEMENT

(1.) These appeals arise out of impugned orders passed on interim applications in O.S.no.245/2016 by II Additional Senior Civil Judge & CJM, Mangaluru, and hence connected.

(2.) Appellant herein was plaintiff, respondents no.1 to 8 herein were defendants no.1 to 8 in O.S.No.245/2016. For sake convenience, they will be hereinafter referred to as such.

(3.) MFA.no.5931/2021 is filed challenging order dated 04 01.2021 allowing I.A.no.6 filed by defendant no.4 under Order XXXIX Rule 1(a) of CPC for temporary injunction restraining plaintiff etc from interfering with peaceful possession and enjoyment of schedule 'A' property till disposal of suit.