MURRAY JOSEPH CULSHAW Vs. THULASIYAMMA

JUDGEMENT

(1.) Heard the learned counsel for appellants and also counsel appearing for respondents.

(2.) This Miscellaneous First Appeal is filed against allowing of I.A.No.4, wherein the injunction is granted against the appellant restraining defendant Nos.16 to 24 from alienating 'D' schedule property till disposal of the suit.

(3.) The factual matrix of the case of the plaintiff- respondent No.1 before the trial Court is that plaintiff is the daughter of one Appayanna and the said Appayanna had 3 wives and she is daughter of 3rd wife and Appayanna died on 11/10/1974 leaving behind his wife and his son Mayanna through the 1st wife and also 3rd wife Pillamma and her daughter who is plaintiff as only legal heirs of said Appayanna. There was no any partition in the family of the plaintiff and all the properties were the joint family properties.