REGENT COMPUTRONICS PVT. LTD.

Vidya Vijaya Thirtharu Appellant

V/S

Vidya Shreesha Thirtharu Respondents

Referred Judgements :-

QUEEN EMPRESS VS. RAMZAN [REFERRED TO]
T.A. AIYANGAR SWAMIGAL VS. L.S. AIYANGAR [REFERRED TO]
NAFAR CHANDRA CHATTERJEE VS. KAILASH CHANDRA MONDAL [REFERRED TO]
HIS HOLINESS SRIMAD PERARULALA ETHIRAJA RAMANUJA JEEYAR SWAMI V. STATE OF T.N. [REFERRED TO]
SINHA RAMANUJA JEER ALIAS VANAMAMALAI RAMANUJA JEER SWAMIGAL VS. RANGA RAMANUJA JEER ALIAS EMBERUMANAR JEER [REFERRED TO]
SARDAR SYEDNA TAHER SAIFUDDIN SAHEB VS. STATE OF BOMBAY [REFERRED TO]
S A L NARAYAN ROW N D MEHROTRA VS. ISHWARLAL BHAGWANDAS VRAJLAL KEWALDAS [REFERRED TO]
ARBIND KUMAR SINGH VS. NAND KISHORE PRASAD [REFERRED TO]
DHULABHAI VS. STATE OF MADHYA PRADESH [REFERRED TO]
UGAMSINGH AND MISHRIMAL VS. KESRIMAL [REFERRED TO]
SESHAMMAL VS. STATE OF TAMIL NADU [REFERRED TO]
GANGA BAI VS. VIJAY KUMAR [REFERRED TO]
REV STAINISLAUS REV STAINISLAUS STATE OF ORISSA VS. STATE OF MADHYA PRADESH:YULITHA HYDE [REFERRED TO]
S P MITTAL SHRI RAGHUBIR AUROBINDO SOCIETY AUROBINDO SOCIETY VS. UNION OF INDIA [REFERRED TO]
MOST REV P M A METROPOLITAN VS. MORAN MAR MARTHOMA [REFERRED TO]
GUJARAT BOTTLING COMPANY LIMITED VS. COCA COLA CO [REFERRED TO]
PUSHPA DEVI BHAGAT VS. RAJINDER SINGH [REFERRED TO]
KULWINDER KAUR ALIAS KULWINDER GURCHARAN SINGH VS. KANDI FRIENDS EDUCATION TRUST [REFERRED TO]
K D SHARMA VS. STEEL AUTHORITY OF INDIA LTD [REFERRED TO]
G JAYASHREE VS. BHAGWANDAS S PATEL [REFERRED TO]
MANOHAR LAL VS. UGRASEN [REFERRED TO]
GURUPADAYYA CHARANTAYYA ADAVIMATH VS. CHIKKAYYA [REFERRED TO]
SRINIVASALU NAIDU VS. KAVALMARI MUNUSWAMI NAIDU [REFERRED TO]
DEBENDRA NARAIN SARKAR VS. SATYA CHARAN MUKERJI [REFERRED TO]
ERACH BOMAN KHAVAR VS. TUKARAM SHRIDHAR BHAT [REFERRED TO]
ASHISH SETH AND ORS. VS. SUMIT MITTAL AND ORS. [REFERRED TO]
ASMA LATEEF VS. SHABBIR AHMAD [REFERRED TO]

JUDGEMENT

(1.) Challenging common order dtd. 23/7/2018 passed by XLI Additional City Civil Judge, Bengaluru (CCH-42) in O.S.no.3130/2018 on two I.As, one filed by plaintiff under Order XXXIX Rules 1 and 2 of CPC and another filed by defendant no.1 under Order XXXIX Rules 1 and 2 of CPC, MFA no.6998/2018 is filed. While challenging order dtd. 18/1/2024 in same suit on I.A.no.1/2023 filed by plaintiff under Order XXXIX Rules 1 and 2 of CPC, MFA no.1280/2024 is filed.

(2.) Sri Vigneshwar S. Shastri, learned Senior Counsel appearing for Smt.Neeraja Karanth, learned advocate for appellant- plaintiff submitted, subject matter of appeals is concerned to Sri Vyasaraja Mutt (Sosale) [hereinafter referred to as 'Mutt']. It was submitted, O.S.no.3130/2018 was filed for declaring plaintiff as Uttaradhikari of Mutt; for mandatory injunction restraining defendant no.1 or his followers from appointing defendant no.2 or any persons as Shishya, Sanyasi or Uttaradhikari; for permanent injunction restraining defendant no.1 from interfering from performing pooja of idols of Mutt by plaintiff in any branches of Mutt including head office at Bangalore etc.

(3.) In said suit, plaintiff filed two applications under Order XXXIX Rules 1 and 2 of CPC, first one to restrain defendant no.1 from interfering with performance of pooja in any branches of Mutt and second one for restraining defendant no.1 from ordaining defendant no.2 or any other person as Shishya, Sanyasi or Uttaradhikari during pendency of suit.

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VIDYA VIJAYA THIRTHARU Vs. VIDYA SHREESHA THIRTHARU

Referred Judgements :-

JUDGEMENT

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