PARUCHURI SIVARAM PRASAD Vs. BALA TRIPURA SUNDARI

JUDGEMENT

(1.) This Civil Revision Petition is filed by the defendant against the order dated 21-4-2011 in IA.No. 515 of 2011 in I.A.No. 34 of 2011 in OS.No. 11 of 2011 passed by the Senior Civil Judge, Bhodan, Nizamabad district, allowing the application filed by the plaintiff under Section 151 of the Code of Civil Procedure seeking to grant police-aid by way of directing the Station House Officer, Bhodan [R] Police Station to protect the possession of the petitioner.

(2.) Heard Sri Challa Srinivasa Reddy, the learned counsel for the Revision Petitioner and Sri T. Sujan Kumar, the learned counsel representing the respondent.

(3.) The Revision Petitioner is the brother of the respondent. She filed OS.No. 11 of 2011 for declaration of the title and perpetual injunction in respect of suit schedule land bearing survey No.207/AA and survey No. 210/E/1 admeasuring to an extent of Ac:3-24 gts and 0-27 gts., respectively, total extent Ac:3-11 guntas situated at Pentakurd villasge of Bodhan Mandal. She based her claim on a registered gift settlement deed vide document No.. 141/99, dated 18-1-1999 executed by her father. In the said suit, she filed I.A.No. 34 of 2011 seeking temporary injunction restraining the Revision Petitioner from interfering with her possession and enjoyment of the suit schedule land. The learned Senior Civil Judge, Bodhan granted temporary injunction exparte on 04-2-2011 and subsequently on hearing both sides the order was made absolute on 21-2-2011. Thereafter, the respondent filed I.A.No. 515 of 2011 before the learned Senior Civil Judge under Section 151 of the Code of Civil Procedure seeking to grant police-aid for implementation of temporary injunction order by way of restraining the Revision Petitioner from interfering with her possession and enjoyment of the suit schedule land. The learned Senior Civil Judge allowed the petition, granted police-aid and issued a direction to the Station House Officer, Bodhan Police Station (Rural) to protect the possession of the plaintiff-respondent and to enforce the temporary injunction order.