BHIMAVARAPU NAGESWARAMMA Vs. BOMMU SIVAREDDY

JUDGEMENT

(1.) Heard Sri K.H.V.Siva Kumar, learned counsel for the appellants, Sri Raja Reddy Koneti, learned counsel for the 3rd respondent and perused the material on record.

(2.) This Civil Miscellaneous Appeal under Sec. 104 r/w. Order 43 (1)(r) of Code of Civil Procedure (for short "CPC") has been filed by the appellants/plaintiffs challenging the judgment and order, dtd. 27/12/2019, on the file of III Additional District Judge, Guntur in I.A.No.752 of 2016 in O.S.No.281 of 2016, by which their application for grant of temporary injunction under Order 39 Rules 1 and 2 CPC was rejected.

(3.) The appellants herein filed O.S.No.281 of 2016 (Bhimavarapu Nageswaramma and 2 ors. vs. Bommu Sivareddy and 2 ors.) for partition of A- schedule items of immovable properties and for mesne profits and for declaration of title over B-schedule immovable property and for consequential permanent injunction. The suit was instituted on 27/7/2016. Along with the suit, I.A.No.752 of 2016 for grant of temporary injunction was also filed with respect to B-schedule property.