SIDDAGANGAIAH Vs. B.S.VISHWAS

JUDGEMENT

(1.) MFA No.8364/2024 is filed by defendant Nos.8 to 12 in O.S.No.354/2013 challenging the order dtd. 26/11/2024 passed on I.A.No.15 filed under Order XXXIX Rules 1 and 2 read with Sec. 151 of CPC in O.S.No.354/2013 on the file of I Additional Senior Civil Judge and JMFC, Nelamangala (hereinafter referred to as 'the Trial Court' for short) thereby, granting an order of temporary injunction restraining the defendants from changing or not to put up construction on the suit schedule properties pending disposal of the suit.

(2.) MFA No.1261/2025 is filed by defendant Nos.8 to 12 in O.S.No.354/2013 challenging the order dtd. 26/11/2024 passed on I.A.No.14 filed under Order XXXIX Rules 1 and 2 read with Sec. 151 of CPC in O.S.No.354/2013 on the file of I Additional Senior Civil Judge and JMFC, Nelamangala, thereby, granting an order of temporary injunction restraining the defendants from alienating or creating any sort of charges over the suit schedule properties by the third parties, which are standing in the name of defendants pending disposal of the suit.

(3.) For the sake of convenience and easy reference, the parties are referred to as per their rankings before the Trial Court.