K. KAVITHA Vs. UDAYA

JUDGEMENT

(1.) THIS is a defendant's appeal against order passed by City Civil and Sessions Judge, Bangalore dated 16.07.2014 in O.S. 3621/2014 whereunder application filed by plaintiff under Order XXXIX Rule 1 and 2 of C.P.C. seeking for an order of temporary injunction to restrain the defendant from interfering with her peaceful possession and enjoyment of the suit property came to be allowed.

(2.) I have heard the arguments of Sri. S.G. Prabhakar, learned counsel appearing for appellant -defendant and Sri. Nagaraja C., learned counsel appearing for respondent -plaintiff. Perused the order in question as also documents and pleadings made available by learned advocates during the course of arguments.

(3.) WHETHER the defendant has made out good and substantial grounds for vacating the exparte order temporary injunction granted on 14.05.2014, by allowing I.A. 3?