SHAMSUNNISA BEGUM Vs. J R LADARAM

JUDGEMENT

(1.) This civil revision petition is filed against the order dated 03.12.2010 passed by the Principal Junior Civil Judge, Nizamabad in I.A.No.1121 of 2010 in O.S.No.462 of 2003.

(2.) I have heard Sri M.Rajamalla Reddy, learned counsel appearing for the petitioner and Sri T.V.Kalyan Singh, learned counsel appearing for the Respondents.

(3.) The petitioner in a suit filed by her for permanent injunction obtained order of temporary injunction pending disposal of the suit I.A.No.1958 of 2003 and in the appeal filed there-against in C.M.A.No.15 of 2006, the appellate Court confirmed the order dated 07.09.2003 passed by the trial Court. Subsequently, it is said that the respondents trespassed into the part of the schedule mentioned land and caused damage to certain constructions raised by the petitioner therein after obtaining temporary injunction. Under these circumstances, the petitioner filed a petition under Section 151 CPC to grant police aid for implementing the orders of the temporary injunction passed in favour of the petitioner by the trial Court pending disposal of the suit which is confirmed by the appellate Court in the civil miscellaneous appeal.