YAKKALI SRINIVASULU Vs. SHAIK KHASSIM

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is preferred against the Order in I.A.No.2 of 2021 in O.S.No.1 of 2021 on the file of the VI Additional District Judge, Markapur dtd. 8/2/2021 granting interim injunction restraining the respondent therein from executing or creating any kind of documents in favour of the third parties in respect of the petition schedule property, till the disposal of the main suit.

(2.) Heard the learned senior counsel for the appellant and the learned counsel for the respondents.

(3.) The appellant herein is the respondent in the I.A., and defendant in the suit before the trial Court. The respondents herein are the petitioners in the I.A., and the plaintiffs in the suit before the trial Court.