CHANDRASHEKAR GURUSIDDAPPA SULLAD Vs. GAYATRI

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This appeal is filed against the order granting injunction in an application filed under Order XXXIX Rules 1 and 2 of Code of Civil Procedure, wherein the defendants No.1 to 8 and 10 to 15 are restrained by temporary injunction from alienating suit schedule properties, except Item No.1 of suit schedule 'D' property. Consequently, an application at I.A.No.7 under Order XXXIX Rule 4 of CPC to vacate exparte interim order is also rejected.

(3.) Defendants No.1 to 8 have filed this appeal challenging the order passed on I.A.No.2 granting injunction. This order of injunction is passed on 11/12/2014. The suit is filed in the year 2013.