LAKSHMAMMA AND ORS. Vs. ROOPESH B. AND ORS.

JUDGEMENT

(1.) PLAINTIFFS in O.S. No. 7737/2015 have filed this miscellaneous first appeal challenging the order dated 03.10.2015 passed by the learned Additional City Civil and Sessions Judge, Bangalore, dismissing the application filed by them under Order 39 Rules 1 and 2 C.P.C.

(2.) PLAINTIFFS had sought for an order of temporary injunction to restrain defendants 1 and 2 from interfering with their peaceful possession and enjoyment of the suit schedule property which is a residential site bearing No. 159 situated in Pattanagere Village, Kengeri Hobli, Bangalore South Taluk, measuring East to West 30 feet and North to South 40 1/2 feet. Suit has been filed seeking a decree of permanent injunction to restrain defendants 1 and 2 from interfering with the plaintiffs peaceful possession and enjoyment of the property.

(3.) PLAINTIFFS allege that they were shocked to know on 31.08.2015 that some miscreants at the instance of defendants 1 and 2 had trespassed into the schedule property and were drilling bore well for the purpose of putting up construction.