J.K. GEETHA Vs. J.C. KRISHNA REDDY

JUDGEMENT

(1.) Heard the appellant's counsel and also the counsel appearing for the respondents.

(2.) The appellant is the plaintiff before the trial Court wherein sought for an order of decree of partition and also interalia sought for an order of injunction not to alienate the suit schedule properties. The trial Court having considered the application, rejected the application filed by the appellant herein in coming to the conclusion that there is no any prima facie case to grant the relief of temporary injunction. Hence, the present appeal is filed.

(3.) The counsel appearing for the appellant would submit that, there is no dispute that some of the properties belongs to the first defendant was acquired by KHB and KHB also in turn executed 18 sale deeds and it is also the contention of the appellant that the appellant also contributed to purchase some of the sites.