V DEVENDER REDDY Vs. T DEVENARAYANA REDDY

JUDGEMENT

(1.) HEARD both the learned counsel.

(2.) THIS civil revision petition is filed by the revision petitioners against the judgment passed in C.M.A.No:12 of 2009 on 17.8.2010 by the IV Additional District Judge, Tirupathi.

(3.) THE said interlocutory application was enquired into and was disposed of on merits by the Principal Junior Civil Judge, Tirupathi by granting temporary injunction in favour of the respondent-plaintiff and against the revision petitioners.