PRANAV KUMAR TIWARY, Vs. MOHAMMED HARIS

JUDGEMENT

(1.) THE appellant plaintiff has raised the challenge to the order, dated 24.09.2013 passed by the Court of the II Additional District & Sessions Judge, Bangalore Rural District, Bangalore on I.A.Nos. 1 to 3 in O.S. No.3/2013.

(2.) THE appellant filed the suit seeking the following reliefs:

(3.) IN the said suit proceedings, the appellant filed I.A.No. 1 for ad -interim order of temporary injunction. The respondent defendants filed I.A.No.2 for vacating the temporary injunction order. They also filed I.A.No.3 for the return of the plaint invoking Order VII Rule 10 of the C.P.C. The Trial Court dismissed the I.A.No.1 and allowed I.A.No.2. It allowed I.A.No.3 but by rejecting the application in exercise of the power conferred by Order VII Rule 11(d) of C.P.C.