SUBRAMANYAM V.R. Vs. ASHA ANANTHA PRASAD

JUDGEMENT

(1.) The appellants have filed the present appeals under Sec. 13(1A) of the Commercial Courts Act, 2015, read with Sec. 96 of the Code of Civil Procedure, 1908 [the CPC].

(2.) COMAP No.547/2025 assails the order and decree dtd. 29/8/2025 passed by the learned LXXXVII Additional City Civil and Sessions Judge, Commercial Court, Bengaluru [Commercial Court] on I.A.No.II in COM.Ex.No.241/2023.

(3.) The appellants had filed the said application under Order XXI Rule 58 read with Sec. 151 of the CPC, objecting to the attachment of an immovable property - Apartment No.003, Ground Floor in a building, Sparsha Ananda Apartment, Gerehalli, SBM Colony, Srinivasanagara, Bengaluru [subject property]. The subject property was registered in the name of appellant No.1 under a sale deed dtd. 30/7/2012. He had gifted the same to his daughter (appellant No.2) under a registered gift deed dtd. 26/6/2023.