DASARI SANYASAYYA SETTY Vs. PULLAGUJJALA SRINIVASA RAO

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioners as well as the respondents.

(2.) THESE six revision petitions arises out of a common order dated 24.8.2009 passed by the learned IV Additional District Judge, Visakhapatnam in C.M.A. Nos. 58, 59, 60, 61, 62 and 63 of 2006.

(3.) AS the injunction applications filed by the plaintiffs, who are respondents herein are similar, the trial Court dismissed the injunction applications by the common order dated 14.7.2006 against which the aforementioned C.M.AS. are filed by the plaintiffs before the IV Additional District Judge, Visakhapatnam and the learned appellate Judge, by a common order dated 24.8.2009 allowed the C.M.A Nos. 58 to 63 of 2006 granting temporary injunctions in favour of the plaintiffs.