M.D.DEVAMMA Vs. K.V.KALAVATHI

JUDGEMENT

(1.) These three Miscellaneous First Appeals are filed by defendant Nos. 1 and 2 in O.S.No. 135/2021 on the file of Senior Civil Judge and J.M.F.C, at Sira under Order XXXIX Rule 1 (A) of Code of Civil Procedure (for short, "CPC), being aggrieved by the common order dtd. 8/4/2025 passed by the said Court. These appeals concern three interlocutory applications - I.A.No.3 filed by the defendants, seeking to restrain the plaintiff from interfering with his fencing activity on the suit schedule property and I.A.Nos.4 and 5 are filed by the respondent/plaintiff seeking injuctive relief's against the appellants. By the impugned common order, the Trial Court dismissed the appellant's application and allowed those applications filed by the plaintiff, directing the parties to maintain status quo, while also granting liberty to the plaintiff to erect fencing.

(2.) The parties to this appeal are referred to as per their rank before the Trial Court for convenience.

(3.) The facts so narrated by the appellant in brief are as under: