M.R.G REDDY Vs. N. KESAVA REDDY

JUDGEMENT

(1.) This Civil Miscellaneous Appeal arises against the Order in I.A.No.435 of 2021 in O.S.No.9 of 2021 on the file of the III Additional District Judge, Nandyal dtd. 19/7/2021 dismissing the said interlocutory application with costs for grant of temporary injunction in favour of the petitioners/plaintiffs over the petition schedule properties pending disposal of the suit.

(2.) The appellants herein are the petitioners in the I.A., and the plaintiffs 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.

(3.) Heard.