MADDIPATLA PEDDA SUBBAMMA Vs. GADUPARTHI PEDDA SUBBARAYUDU NADU

JUDGEMENT

(1.) The unsuccessful plaintiff preferred this Second Appeal, under Section 100 of the Code of Civil Procedure, 1908, assailing the reversal decree and judgment dated 06.06.2019 passed by the learned III Additional District Judge, Rajampet in A.S.No.22 of 2016, whereby the first appellate court set aside the decree and judgment dated 29.09.2016 passed in O.S.No.366 of 2005 of the learned Junior Civil Judge, Railway Kodur.

(2.) I have heard the submissions of Sri C.V.Mohan Reddy, learned senior counsel appearing for appellant-plaintiff and of Sri D.V.Sitarama Murthy, learned senior counsel appearing for respondents. I have perused the memorandum of grounds of appeal and the judgments of the Courts below.

(3.) This Court, on 26.07.2019, while ordering notice before admission, granted interim injunction restraining the 1st respondent/10th defendant from in any way changing the nature or alienating the suit schedule properties in O.S.No.366 of 2005 on the file of the learned Junior Civil Judge, Railway Kodur, till 09.08.2019. The interim order was extended till 06.09.2019. On 16.09.2019, the interim injunction granted earlier was modified to that of status quo obtaining as on that day should be maintained by the parties till pronouncement of judgment.