RAMAOLA ALIAS EASTHAR BHAGYAVATHI Vs. JACOB NAVA MANIRAJA

JUDGEMENT

(1.) In this appeal, order passed in I.A. No. 249 of 2011 in O.S. No. 59 of 2011 dated 20.1.2012 on the file of the Court of I Additional District Judge, Chittoor is challenged. The appellants are the petitioners and the respondents are the respondents in the Interlocutory Application. For the sake of convenience, we refer the parties as arrayed in the interlocutory application.

(2.) The petitioners filed the suit for partition and separate possession of their shares in the properties scheduled therein. They also filed the Interlocutory Application to direct the respondents not to change the physical features of the schedule properties pending disposal of the suit.

(3.) It is claimed on behalf of the petitioners as follows.