BHUPATHAMMA V Vs. R KALYANI

JUDGEMENT

(1.) The petitioner, a licensee of Indian Liquor 24, filed this revision petition questioning the order passed by the First Additional Junior Civil Judge, Tirupathi in I.ANo. 1026 of 2000 in O.S.No.898 of 2000 granting temporary injunction restraining her from interfering with the business alleged to be carried on by the respondent as confirmed by the order of the III Additional District Judge, Tirupathi in CMA No.47 of 2000.

(2.) Heard both sides.

(3.) The learned Counsel for the respondent raised a preliminary objection by contending that this revision petition is not maintainable, as the Court below which passed the impugned order was (not) having jurisdiction. In support of his contention, he relied on certain judgments. Before adverting to the issue, I would like to refer to the factual background of this case for effective adjudication.