SRI MALLIKARJUNA INDUSTRIES Vs. VISHWANATHANM PEDDA KONDAIAH

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is preferred against the Order in I.A.No.308 of 2021 in O.S.No.6 of 2021 on the file of V Additional District Judge, Allagadda dtd. 26/7/2021 dismissing the application for grant of temporary injunction in favour of the appellant/petitioner/plaintiff.

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

(3.) The appellant herein is the petitioner in the I.A., and the plaintiff in the suit before the Court below. The respondents herein are the respondents in the I.A., and the defendants in the suit before the Court below.