CANARY PROJECTS Vs. MANJUNATH REDDY

JUDGEMENT

(1.) These three appeals arise out of common order passed on I.A.Nos.1, 7 and 8. I.A.Nos.1 & 7 are filed by the plaintiff under Order XXXIX Rules 1 & 2 CPC seeking temporary injunction restraining the defendants from alienating the property and putting up any construction over the same. I.A.No.8 was filed by defendant No.16/appellant herein under Order XXXIX Rule 4 CPC seeking to vacate the exparte order of temporary injunction granted. The Court below allowed I.A.Nos.1 & 7 and dismissed I.A.No.8. Aggrieved by the same, defendant No.16 has filed these appeals.

(2.) As common questions arise for consideration in these appeals, they are clubbed, heard together and are disposed of by this common judgment.

(3.) Defendant No.16 in O.S.No.328/2012 has filed this Miscellaneous First Appeal challenging the order dated 31.07.2015 passed by the Court below granting an order of temporary injunction restraining him from alienating the suit schedule property and putting up any construction over the same during the pendency of the suit.