LAXMAN DEV N Vs. NAGARJUNA CONSTRUCTIONS

JUDGEMENT

(1.) Both the revisions are filed challenging the common order and decree dated 25-9-2002 passed by the Court of Principal District Judge, Rangareddy District in C.M.A.Nos.95 and 96 of 2002. By the impugned order, the lower appellate court confirmed the common order and decree dated 1-7-2002 passed by the Court of Principal Junior Civil Judge, Hyderabad East and North in I.A.No.437/2002 in O.S.No.159/2002 and in LA. No.438/2002 in O.S. No.160/2002 in rejecting to grant the temporary injunction in favour of the plaintiffs, and thereby dismissed the appeals. Aggrieved by the concurrent orders of dismissal passed by the courts below in the interlocutory applications, the plaintiffs in the suit filed these revision petitions.

(2.) Since the issue involved in both the revision petitions is similar and the respondents are common and also since the suit schedule property involved in both the revisions is situated in the same survey number, and also as the court below passed common order, I am disposing of both the revisions by this common order.

(3.) The brief facts are that the plaintiffs filed the suits in O.S.Nos.159 and 160 of 2002 for permanent injunctions. Along with the suits, they filed I.A.Nos.437 and 438 of 2002 in the respective suits for grant of temporary injunction. Initially, the trial court granted ex parte status quo on 14-2-2002 and the said order was vacated at the instance of the 1st defendant, who is the contesting defendant in both the suits. Challenging the same, the plaintiffs filed appeals before the lower appellate court and the appeals were dismissed and hence the present revisions.