SHAHEEN SULTANA Vs. G LIMBA GOUD

JUDGEMENT

(1.) This civil revision petition is filed aggrieved by the order dated 22/7/2009 passed in CMA No.25 of 2008 on the file of the Court of VIII Additional District Judge, Nizamabad.

(2.) Cma No.25 of 2008 was filed by the petitioners herein aggrieved by the order dated 26/8/2008 in IA No.955 of 2008 in OS No.288 of 2008 on the file of the Principal Junior Civil Judge, Nizamabad, whereby the petitioner/plaintiff was granted temporary injunction. OS No.288 of 2008 was filed by the respondent herein seeking perpetual injunction restraining the defendants therein from interfering with the peaceful possession and enjoyment of the suit schedule property. The respondent also filed IA No.955 of 2008 in OS No.288 of 2008 seeking ad-interim injunction restraining the respondents/defendants 1 and 2 and their men from interfering with peaceful possession and enjoyment of the petition schedule land i.e., agricultural land in Sy.No.337 admeasuring Ac.1-30 gts. at Nadipally Shivar, Dichpally Mandal, Nizamabad District. On 26/8/2008, the said IA was ordered. Aggrieved by the same, the respondents/defendants therein filed CMA No.25 of 2008. By order dated 22.7.2009, the CMA was dismissed holding that the respondent/plaintiff made out a prima facie case. Aggrieved by the same, the appellants in the CMA, who are the defendants in the suit, filed the present revision petition.

(3.) Having regard to the facts and circumstances of the case and having regard to the submissions made by both the learned Counsel, it is to be seen as to whether this Court needs to interfere with the impugned order.