REGENT COMPUTRONICS PVT. LTD.

NARASAMMA Appellant

V/S

AKKAMMA Respondents

Referred Judgements :-

BASAVARAJ M. V/S STATE OF KARNATAKA [REFERRED TO]
APPI BELCHADTHI AND ORS VS. SHESHI BELCHADTHI AND ORS. [REFERRED TO]
KESHAVA V/S. LAND TRIBUNAL,KUMTA [REFERRED TO]
V. KRISHNA CHAR AND OTHERS VS. SUNDARA MURTHY AND ANOTHER [REFERRED TO]
WANDER LTD. VS. ANTOX INDIA (P) LTD. [REFERRED TO]
M N ARYAMURTHY VS. M D SUBBARAYA SETTY DEAD [REFERRED TO]
D S LAKSHMAIAH VS. L BALASUBRAMANIYAM [REFERRED TO]
SEEMA ARSHAD ZAHEER VS. MUNICIPAL CORPORATION OF GREATER MUMBAI [REFERRED TO]
MANDATI RANGANNA VS. T RAMACHANDRA [REFERRED TO]
ISHWARAGOUDA VS. MALLIKARJUN GOWDA [REFERRED TO]
M R RAJASEKHARAPPA VS. H N SIDDANANJAPPA [REFERRED TO]
R DILIP KUMAR VS. S RAMU [REFERRED TO]
RAMAPPA BASAPPA PALLED ALIAS BUDANNAVAR VS. BASAWA [REFERRED TO]
BALAGOUDA ALAGOUDA PATIL VS. BABASAHEB RAMAGOUDA PATIL [REFERRED TO]
MOHD. MEHTAB KHAN VS. KHUSHNUMA IBRAHIM [REFERRED TO]

JUDGEMENT

(1.) This appeal coming on for admission along with I.A.Nos.1 of 2016, 1 of 2018, 1 of 2019 and 2 of 2019, with the consent of the learned counsel for both the parties, is taken up for final disposal.

(2.) The present appeal is directed against the order passed by the Senior Civil Judge & JMFC, Devanahalli, in O.S.No.854/2015 on I.A.No.1 filed by the appellants / plaintiffs under Order 39 Rules 1 and 2 read with Section 151 CPC. The said application was filed seeking for an ad-interim order of temporary injunction restraining the defendants from changing the nature of the land, alienating the suit schedule properties, creating encumbrances, charge, lien, etc., in any manner over the suit schedule properties depicted therein.

(3.) The factual matrix of this appeal is as under:

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NARASAMMA Vs. AKKAMMA

Referred Judgements :-

JUDGEMENT

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