Section 19(1) bars the High Court from entertaining this appeal.

The appellants challenged, under Order XLIII Rule 1(r) CPC, the Senior Civil Judge and JMFC, Devanahalli’s order dated 18 October 2022 dismissing their applications for temporary injunction under Order XXXIX Rules 1 and 2 CPC.

The High Court considered the appeal’s maintainability and, finding it not maintainable, directed that the matter be transferred to the competent District Court for adjudication from the stage at which it stood

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 of 2024 c/w W.A. No. 200260 of 2025, dated 8 July 2026, which the Supreme Court had affirmed in SLP(C) No. 025075/2026 on 3 August 2026.

Applying those authorities, the Court held that this appeal was not maintainable before it and should be transferred to the competent District Court.

The appeal arose from an order on applications for temporary injunction, but the Court did not examine the merits of those applications.

It held that Section 19(1), as applied in the cited Division Bench decision affirmed by the Supreme Court, made the appeal not maintainable before the High Court.

It therefore directed transfer to the concerned District Court, leaving the parties’ rights and contentions open.

The appeal was to be listed before the District Court on 12 November 2026.

The Court made no observation on the merits.