HAL EMPLOYEES LIMITED SOCIETY Vs. TALARI VENKATAIAH

JUDGEMENT

(1.) These two appeals are being filed against the common orders passed in I.A.No.521 of 1999 in O.S.201 of 1999, & in I.A.2038 of 1999 in O.S.No.584 of 1999, dated 21.07.2000 on the file of the I Addl. Senior Civil Judge, Ranga Reddy at Hyderabad. Heard both sides.

(2.) These two applications are filed by both sides respectively seeking injunction against others from interfering with the possession over the suit scheduled lands. The main claim of the appellants in the suit filed seeking perpetual injunction is that they are the purchasers of the subject matter of the suit from the respondents herein who claim to be the protected tenants. The respondents also filed separate similar suit and sought temporary injunction in the application filed by them claiming possession.

(3.) Briefly, the facts are that one V.V.Prakash Reddy was a protected tenant and the respondents are his successors. There is no dispute about the tenancy and issuance of the protected tenancy certificate in favour of the said Prakash Reddy. The appellants claim that they have purchased the lands from the respondents and therefore, they are in possession and enjoyment of the same and in spite of the sale made by the respondents, they are trying to interfere with the same and taking steps to further alienate the very same property. Hence the suit and the injunction application.