SHOBHA PRABHAKAR Vs. RENUKA SHESHADRI

JUDGEMENT

(1.) This appeal is preferred by the plaintiff in OS No.2580/2018 being aggrieved by the order dated 15.06.2018 passed on IA No.1 by the XLII Additional City Civil and Sessions Judge, Bengaluru City (CCH-43), in dismissing the application for grant of temporary injunction under Order 39 Rules 1 & 2 r/w Section 151 of CPC, with cost of Rs. 3,000/-.

(2.) I have heard the arguments of Sri.B.C. Seetharama Rao, learned counsel for the appellant/plaintiff and Sri. Suresh S. Lokre, learned counsel for the respondents/defendants.

(3.) For the purpose of easy understanding and avoiding repetition of facts, the ranks of the parties before the trial Court are retained in this appeal.