KUDITHI LAKSHMA REDDY Vs. GANTLA SATTI REDDY

JUDGEMENT

(1.) This civil revision petition is directed against the order dated 5-4-2002 passed in IA No. 82 of 2002 in IA No. 12 of 1999 in OS No. 1 of 1999 by the learned Senior Civil Judge, Mahabubabad - Warangal District, dismissing the petition filed for seeking police aid in implementing the ad interim injunction order granted by the Court in IA No. 12 of 1999 on 27-1-1999.

(2.) IA No. 82 of 2002 was filed consequent upon the happening of an incident on 24-2-2002 when the respondents are alleged to have entered into the theatre, knocked out all the staff from the theatre, threatened the Manager with dire consequences, stopped him from exhibiting the film and closed the theatre; that the respondents occupied the Manager's room and did not allow the petitioner to run the theatre besides causing damage to the property. The petitioner is said to have approached the police officials and explained them with regard to the interim order in his favour, who are said to have refused to take any action against the respondents without there being any direction from the Court. In those circumstances, the petitioner came up with the instant petition.

(3.) The respondent denied various averments made in the petition and contended that they never interfered with the Management of the suit property. It averred that the respondent is a partner in the petition and the Honourable Court while granting ex parte injunction observed that the respondent can inspect the account books and can ask the petitioner for the same. Thus the respondents contend that he went to see the account books only and, therefore, sought for dismissal of the petition.