NANDAM ESWARAIAH Vs. PRODDATUR PADMASALI BAHUTHAMA SANGHAM

JUDGEMENT

(1.) Aggrieved by the order, dated 03-10-2002, of the court below, dismissing the application in I.A.No.655 of 2000 in O.S.No.283 of 2000, as not pressed, the present Civil Revision Petition has been filed.

(2.) Petitioners herein are defendants and respondents herein are plaintiffs in O.S.No.283 of 2000. The suit is filed for declaration of plaint schedule property as public property and for declaration of plaintiffs management over the plaint schedule property and for permanent injunction-

(3.) I-A.No.655 of 2000 was filed by the plaintiffs seeking temporary injunction restraining the defendants and their men from in any way entering into the schedule Kalyanamandapam either on the guise of election or on the guise of any bogus association and from interfering with their peaceful possession and management of plaint schedule property.