SRI. K.C. RAMAKRISHNAPPA S/O. GUYYALAHALLI CHIKKA ANNAYAPPA Vs. SRI. P.V. NARASIMHALU S/O. VENKATANARASAPPA

JUDGEMENT

(1.) The petitioner/plaintiff - K.C.Ramakrishnappa, S/o Guyyalahalli Chikka Annayappa has filed this writ petition under Article 227 of the Constitution of India against the defendant No.1 - P.V.Narasimhalu and two others, assailing the order dated 31.03.2017 Annexure-F passed by the learned II Additional Senior Civil Judge and JMFC, Chikkaballapur, in Miscellaneous Appeal No.23/2015 (P.V.Narasimhalu and others v. K.C.Ramakrishnappa) , allowing the said appeal of the defendants against the temporary injunction granted in favour of the petitioner/plaintiff earlier in O.S.No.524/2014, on the file of I Additional Civil Judge and JMFC, Chikkaballapur.

(2.) Admittedly, the injunction granted in favour of the petitioner/plaintiff was against the alienation of the suit property by the defendants which was set aside by the impugned order by the First Appellate Court on 31.3.2017 and being aggrieved by the same, the petitioner/plaintiff has preferred the present writ petition under Article 227 of the Constitution of India,.

(3.) The reasons assigned by the learned Appellate Court below for allowing the said appeal of the defendant are quoted below for ready reference:-