GAMPALA ANTHAIAH Vs. KASARLA VENKAT REDDY

JUDGEMENT

(1.) This Revision is filed under Article 227 of the Constitution of India challenging the order dt.21.08.2013 in I.A.No.129 of 2013 in OS.No.197 of 2011 of the Junior Civil Judge, Suryapet.

(2.) The petitioners are defendants in the above suit. The respondent/plaintiff filed the suit for perpetual injunction restraining the defendants from interfering with his alleged peaceful possession and enjoyment of the plaint schedule property.

(3.) He also filed I.A.No.772 of 2011 in the suit seeking a temporary injunction restraining the defendants from interfering with his peaceful possession and enjoyment of the plaint schedule property, pending disposal of the suit. On 21- 12-2011, an ad-interim injunction was granted in his favour. Subsequently, the defendants chose to remain exparte. Therefore, the temporary injunction order granted in I.A.No.772 of 2011 was made absolute on 20-09-2012.