M CHINNAYYA ALIAS GANGANNA Vs. M SUDHAKAR

JUDGEMENT

(1.) Heard both the counsel.

(2.) Aggrieved by the judgment and decree dated 20-11-2008 passed by the court of District Judge, in C.M.A. No. 14 of 2008 in reversing the order and decree dated 15-9-2008 passed by the court of Junior Civil Judge, Adilabad in I.A. No. 170 of 2008 in O.S. No. 82 of 2008 and thereby granting temporary injunction pending the suit, the appellant/defendant, filed the present revision.

(3.) For the sake of convenience the parties will be referred to as per their array in the original suit.