CHINA VEMPALLI GOPAL REDDY Vs. S RAMANAMMA

JUDGEMENT

(1.) The Respondents 2 and 3 herein filed O.S. No. 47 of 2003 in the Court of Senior Civil Judge, Madanapalle, against the Petitioners and Respondents 1, and 4 to 9 for partition and separate possession of the suit schedule property. The Petitioners figured as Defendants 1 to 3.

(2.) The 9th Defendant in the suit by name, Chinna Vempalle Gurava Reddy, died during the pendency of the suit. His legal heirs, i.e. Respondents 10 to 13 and the 1st Respondent herein came on record. The 1st Respondent was shown as 12th Defendant.

(3.) The 1st Respondent herein moved an application to transpose her as 3rd Plaintiff in the suit. Even while that application is pending, she filed I.A. Nos. 175 and 176 of 2011, for the reliefs of temporary injunction to restrain the Plaintiffs and rest of the Defendants from changing the physical features of the plaint schedule property, and alienating the same; respectively. The trial Court passed ad interim orders in those applications, on 04-02-2011, directing the parties to maintain status quo, obtaining as on that date. These two appeals are filed against the orders dated 04-02-2011 passed by the trial Court, in I.A. Nos. 175 and 176 of 2011.