P.SREERAMULU REDDY Vs. M. KRISHNA

JUDGEMENT

(1.) By the impugned order an injunction is granted restraining the defendant from interfering with the plaintiff's peaceful possession and enjoyment of the suit schedule property.

(2.) At Paragraph 3 of the impugned order, it is stated that the defendant appeared through his counsel on 3/6/2019 and the Court had ordered that objections were not filed on 13/8/2019. It is therefore, clear that an order of injunction was granted in the absence of any objections by the defendant.

(3.) Learned counsel for the respondent also submits that the appellant has in fact filed O.S.No.25529/2021 in which a prayer for declaration is also made. He submits that in the said suit, an application has been filed by the appellant seeking for an order of injunction.