JAYAMMA Vs. N A ANJINAPPA

JUDGEMENT

(1.) Heard the learned counsel for the parties. With their consent, the matter is taken up for final hearing.

(2.) The petitioner was the sole appellant in the said M.A.15013/2015 arising out of the an order dated 27.3.2015 passed by Senior Civil Judge, Devenahalli in O.S.232/2015 on I.A. 1 and 2.

(3.) The petitioner who is plaintiff has filed a suit for the relief of partition and separate possession in respect of immovable property as described in the schedule appended to the plaint. She has sought the relief of injunction against alienation as also injunction in respect of cutting and removing eucalyptus trees. Both these applications have been dismissed by common order dated 27.3.2015, as against which, M.A. was filed under Order 43 Rule 1(r) of CPC in M.A.15013/2003. The First Appellate Court has dismissed the said appeal and therefore, the order of the Trial Court was confirmed.