CHAMPA REDDY Vs. PRIYA KRISHNAMURTHY

JUDGEMENT

(1.) These appeals are filed under Order 43 Rule 1 of the Civil Procedure Code challenging the order dtd. 13/11/2017 passed on IA Nos.11 to 13 in O.S.No.25828/2017, whereby IAs. filed by the appellant herein are rejected.

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

(3.) The brief facts of the case are that the plaintiffs have filed a suit for injunction. Along with the plaint, plaintiffs have filed IA Nos. 1, 2 and 4 under Order 39 Rules 1 and 2 of CPC and also under Order 39 Rule 4 of CPC, seeking ad-interim order. The trial court has granted ex-parte interim orders on 19/7/2017 and 25/7/2017. On service of summons, appellant herein filed an impleading application and impleaded herself as defendant No.7 and filed IA Nos. 11 to 13 under Order 39 Rule 4 of CPC for vacating the ex-parte interim order. After hearing the parties, the trial court has rejected the applications filed by defendant No.7. Being aggrieved by the same, defendant No.7 has filed these appeals.