STATE BANK OF INDIA Vs. KRITHAANYAA

JUDGEMENT

(1.) Being aggrieved by the order dated 09.08.2010, allowing I.A.No.329 of 2010 in O.S.No.541 of 2008, filed under Order 39 Rule 1 and 2 read with Section 151 C.P.C. and thereby granting temporary injunction restraining the appellant herein, from interfering with the respondent's peaceful possession and enjoyment of petition mentioned property, the appellant/8th defendant has preferred this appeal.

(2.) The circumstances, which led the appellant/8th defendant to file the present appeal, are as follows:

(3.) Heard the learned counsel for both parties and perused the materials available on record.