R RANGANATH Vs. LAKSHMAN RAIDU

JUDGEMENT

(1.) In W.P.No.2593/2015

(2.) M.A.No.2/2014 is filed aggrieved by the order dated 19/11/2012 on I.A.No.1 in O.S.No.176/201

(3.) The petitioners are defendants and respondent No.1 is the plaintiff in O.S.No.176/2012 filed for judgment and decree of permanent injunction in respect of suit schedule property. Along with the suit, the plaintiff filed I.A.No.1 under Order XXXIX Rules 1 and 2 of C.P.C., praying to grant temporary injunction against the defendants restraining them from interfering with the peaceful possession and enjoyment of the suit schedule property till the disposal of the suit.