T. SATYANARAYANA Vs. Y. LAKSHMA REDDY @ LACHI REDDY

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is preferred against the dismissal of I.A. No.559 of 2012, a petition for grant of temporary injunction for the schedule of property, in O.S. No.163 of 2012 vide order dated 07-06-2012 by the learned II Additional District Judge, Ranga Reddy District, Hyderabad. The original suit is filed seeking permanent injunction.

(2.) The appellant herein is the petitioner - plaintiff and the respondents are respondents - defendants in the impugned application before the trial Court.

(3.) For the sake of convenience, the parties are referred to as they arrayed in the suit.