N.K.CHANDRASHEKAR REDDY Vs. K.GAYATHRI

JUDGEMENT

(1.) All these appeals are filed against the order dated 08.09.2015 on I.A. Nos.1 and 2 made in O.S.No.5427/2014 on the file of the X Addl. City Civil and Sessions Judge, Bengaluru (CCH-26). Hence, all these appeals are taken up together.

(2.) The defendant No.2 filedagainst the order dated 08.09.2015 on I.A.No.2 filed by the plaintiff under Order 39 Rule 1 and 2 CPC in O.S.No.5427/2014, allowing the application in part and directing the defendants No.7 and 8 to keep the disputed 1/6th share of the plaintiff in fixed deposit and the remaining amount to be released in favour of defendants No.1 to 5.

(3.) The defendant No.6 filed MFA No.7427/2015 against the order dated 08.09.2015 on I.A.No.1 filed under Order 39 Rule 1 and 2 CPC in O.S.No.5427/2014, allowing the application filed by the plaintiff for temporary injunction restraining defendants No.1 to 5 from alienating item Nos.1, 3 and 4 of suit schedule properties and defendant No.6 from further alienating item No.2 of the suit schedule properties.