GORRIPOTHU CHINNAM NAIDU Vs. BADANA REVATHI

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is filed by the appellant against the Order, dated 30.12.2017 passed in I.A.No.383 of 2016 in O.S.No.185 of 2016 on the file of the Court of II Additional District Judge, Visakhapatnam.

(2.) Brief facts of the case are that the appellant herein is the plaintiff, who filed a suit in O.S.No.185 of 2016 on the file of the Court of II Additional District Judge, Visakhapatnam, seeking permanent injunction. Along with suit, he also filed I.A.No.383 of 2016 seeking temporary injunction under Order XXXIX Rules-1 & 2 Code of Civil Procedure,1908. After elaborate discussion, the learned trial Judge dismissed the said application, by its order, dated 30.12.2017.

(3.) Aggrieved by the same, the appellant herein filed the present civil miscellaneous appeal.