SATHISH B. Vs. PUTTARAJU T.

JUDGEMENT

(1.) Heard the learned counsel for the appellant and the learned counsel for the respondents.

(2.) These two appeals are filed challenging the common order dtd. 29/5/2024 passed on I.A.Nos.1 and 2 in O.S.No.6498/2023 allowing the applications and granting the relief of temporary injunction.

(3.) The factual matrix of the case of the plaintiffs before the Trial Court is that the plaintiffs filed the suit seeking the relief of declaration to declare that the plaintiffs have easementary right to access through the schedule 'E' property and also sought for perpetual injunction restraining the defendant from using the schedule 'E' road as an access to the schedule 'B', 'C' and 'D' property. The plaintiffs contended that the plaintiffs had purchased the agricultural land bearing Sy.No.59/1 measuring 1 acre 24 guntas along with 31 guntas of kharab land, totally measuring 2 acres 15 guntas which is morefully described in the schedule. It is also the case of the plaintiffs before the Trial Court that the defendant also purchased the same extent of land with 9 guntas of kharab and the defendant's land is re-numbered as Sy.No.59/24 and the plaintiffs land is numbered as Sy.No.59/1. The plaintiffs also sought the interim order while filing I.A.Nos.1 and 2 seeking the relief of easementary right and restraining the defendant from interfering with the plaintiffs accessing the suit 'E' schedule property to enjoy his properties at schedule 'B', 'C' and 'D' properties.