DUGGI REDDY KRISHNA PRASAD REDDY Vs. ANN VARGHESE

JUDGEMENT

(1.) Defendant Nos.6 to 9 are before this Court seeking to set aside the ad interim ex parte temporary injunction order I.A.Nos.1 and 2, dtd. 14/8/2024 passed in O.S. No.1425/2024 on the file of the II Additional Senior Civil Judge, Bengaluru Rural District, Bengaluru ("trial Court" for short).

(2.) Heard Sri G.V.Sudhakar, learned counsel for the appellants; Sri D.R. Ravishankar, learned senior counsel for Sri Rakesh B.Bhatt, learned counsel for respondent Nos.1 to 3; Sri Keshav M.Dattar, learned counsel for respondent Nos.4 to 7 and respondent Nos. 5 to 7 are represented by GPA holder respondent No.4.

(3.) Suit has been instituted by respondent Nos.1 to 3 seeking for the following reliefs: