Karnataka HC Says Five Injunction Appeals Are Not Maintainable Before It, Transfers Them To District Court; Interim Order Continues

The appeals arose from orders on interim-injunction applications in O.S. No. 36/2025 before the Senior Civil Judge and JMFC, Hosakote.

The High Court appeals challenged orders allowing or rejecting applications under Order XXXIX Rules 1 and 2 of the Code of Civil Procedure.

The Court relied on Section 19(1) of the Karnataka Civil Courts Act, 1964, and the Division Bench decision in Smt. Narayanamma v. State of Karnataka, W.P. No. 17588/2024 c/w W.A. No. 200260/2025, dated 8 July 2026, which it noted had been affirmed by the Supreme Court in SLP(C) No. 025075/2026 on 3 August 2026.

The judgment does not set out the provision’s detailed interpretation or the precedent’s reasoning; it applies them to conclude that these appeals were not maintainable before the High Court.

Applying Section 19(1) and the cited, Supreme Court-affirmed decision, the Court concluded that it was not the proper forum to adjudicate the appeals.

It therefore directed transfer of the records to the Principal District and Sessions Judge for assignment to the competent appellate court, with any pending applications to be considered there in accordance with law.

The Court expressly left the merits and parties’ contentions open.

It directed the Registry to transfer the records and any pending applications to the concerned District Court, listed the matters before that court for 1 December 2026, and ordered that its interim order would continue until disposal of the application before the District Court.

No view was expressed on the merits, and all rights and contentions were left open.