G CHENNA KRISHNA REDDY Vs. B JAGANNADHAM

JUDGEMENT

(1.) THIS Civil Revision Petition is filed aggrieved by the order dated 26.02.2013 in CMA No.166 of 2011 passed by the I Additional District Judge, Ranga Reddy at L.B.Nagar, Hyderabad, confirming the order dated 07.12.2011 in I.A.No.1111 of 2011 in O.S.No.491 of 2011 passed by the II Additional Junior Civil Judge, Ranga Reddy District at L.B.Nagar.

(2.) FIRST and second respondents herein, who are plaintiffs in O.S.No.491 of 2011 have filed I.A.No.1111 of 2011 before the Court of the II Additional Junior Civil Judge, Ranga Reddy District, seeking temporary injunction against the revision petitioners and also the respondents 3 to 8 herein, wherein the trial Court after considering the documents relied on by both sides and upon considering rival contentions, by order dated 07.12.2011 allowed the above application and temporarily restrained the respondents and their associates from interfering with the peaceful possession and enjoyment of the petitioners over the petition schedule properties till disposal of the main suit. Against the same, the revision petitioners and respondents 3 to 8 herein filed CMA No.166 of 2011 on the file of the I Additional District Judge, Ranga Reddy District, wherein the Appellate Court after considering the issue elaborately and by relying on several judgments by order dated 26.02.2013, confirmed the order passed by the trial Court. Against which, the present Civil Revision Petition is filed by the revision petitioners.

(3.) FOR the sake of convenience, the parties hereinafter will be referred to as arrayed in the trial Court. Brief facts which are necessary for disposal of the Civil Revision Petition are as follows: