B SHAMANNA Vs. SUNITHA L

JUDGEMENT

(1.) Heard the appellants' counsel and the respondents' counsel.

(2.) The plaintiffs have preferred this appeal aggrieved by the order dated 17.12016 on IA No.1 in O.S.No.7921/2016, on the file of the XVII Additional City Civil and Sessions Judge, Bengaluru (CCH-16).

(3.) The appellants have filed a suit for mandatory injunction, permanent injunction and for a declaration that the sale deed dated 10.08.2016 executed by the seventh defendant and others is not binding on them. It is claimed by the plaintiffs that 'A' schedule property measuring East-West 38 feet North- South 28 feet, absolutely belongs to them, 'B' schedule property is a portion of 'A' schedule property and in respect of this 'B' schedule property, plaintiffs have sought for mandatory injunction seeking a direction to defendants to demolish the compound put up by the defendants. Along with the plaint, the appellants made an application for temporary injunction to restrain the defendants from alienating, encumbering or creating third party interest or changing the nature of the 'B' schedule property pending disposal of the suit. This application was dismissed by the trial Court.