SRIKANTH Vs. D. KAVITHA

JUDGEMENT

(1.) Defendants No.6 and 7 in O.S. No. 116/2022 on the file of learned I Addl. Sr. Civil Judge, Ballari [for short, 'the trial Court'] have filed this appeal challenging the orders passed on I.A. No. VI filed by the plaintiffs under Order 39 Rule 1 and 2 CPC praying to restrain the defendants from alienating the suit schedule properties pending disposal of the suit. The said application was allowed by the trial Court by the impugned order dtd. 15/10/2024. Being aggrieved by the same, defendants No.6 and 7 have preferred this appeal.

(2.) The parties are referred to as per their ranking before the trial Court.

(3.) To dispose of this appeal, facts of the case of both parties are as under: