MANIVELRAJ Vs. K.HAZARATH REDDY

JUDGEMENT

(1.) THIS application under Order XIV Rule 8 of O.S.Rules r/w Order XXXIX Rules 1 and 2 of the Code of Civil Procedure, has been filed for grant of interim injunction, restraining the respondents 1 to 3, their men, agent, servants or anyone claiming through them from interfering with the peaceful possession and enjoyment of the suit schedule property in any manner whatsoever pending disposal of the suit.

(2.) THE plaintiffs/applicants have filed suit for declaration, that the plaintiff nos.1 to 4 are the absolute owners of the suit schedule property, bearing Plot No.12 situated at No.154, Madipakkam Madura, Puzhithivakkam Village, Moolakothalama Line, 19th Thakku comprised in S.No.86/11 measuring 1564 sa.ft. The plaintiffs/applicants have also challenged the Sale Certificates dated 25.06.2002 and 07.06.2007 issued in favour of the defendants 1 and 2 by SRO, Velacherry with consequential relief of permanent injunction, restraining defendants from interfering with plaintiffs ' peaceful possession and enjoyment.

(3.) IT is submitted, that the respondents are illegally interfering with the peaceful possession of the plaintiffs/applicants under Sale Certificates said to have been issued by the Debt Recovery Tribunal (DRT), in which the plaintiffs/applicants were not parties.