RANGAMMA Vs. LALITHAMMA

JUDGEMENT

(1.) Batch of these petitions call in question an order dtd. 4/11/2024 passed by the II Additional Senior Civil Judge, Bengaluru Rural District, Bengaluru in M.A.Nos.24 of 2024, 21 of 2024, 22 of 2024 and 23 of 2024 respectively, by which the order dtd. 7/3/2024 passed by the II Additional Civil Judge, Bengaluru Rural District, Bengaluru on I.A.No.I filed under Order 39 Rules 1 and 2 of the CPC , in O.S.No.1255 of 2023, 1258 of 2023, 1256 of 2023 and 1257 of 2023 respectively, refusing to grant temporary injunction, comes to be granted.

(2.) Heard Sri C.Shankar Reddy, learned counsel appearing for the petitioners and Sri M.B.Chandachooda, learned counsel appearing for respondent No.1.

(3.) Facts, in brief, are as follows: -