YEDDULA RAMI REDDY Vs. M. INDIRA

JUDGEMENT

(1.) This Civil Revision Petition has been filed against the order dtd. 16/12/2021 passed in IA No.721 of 2018 in IA No.677 of 2017 in OS No.672 of 2017 by the learned I Additional Junior Civil Judge, Chittoor, directing the Station House Officer, G.D. Nellore Police Station to provide police aid to 1st respondent herein/plaintiff as and when required.

(2.) Petitioner herein is 1st defendant, 1st respondent herein is plaintiff and 2nd respondent herein is 2nd defendant in the suit. For the sake of convenience, the parties are hereinafter referred to, as they are arrayed in the suit.

(3.) Plaintiff filed the suit in OS No.672 of 2017 on the file of the learned I Additional Junior Civil Judge, Chittoor, for declaration of title and for grant of permanent injunction against the defendants 1 and 2. In the said suit, she filed IA No.677 of 2017 for grant of temporary injunction and the learned I Additional Junior Civil Judge, Chittoor, by an order dtd. 13/12/2017, granted ex parte ad-interim injunction in her favour. Subsequently, she filed IA No.721 of 2018 for grant of police aid by directing the Sub-Inspector of Police, GD Nellore Police Station to give protection to her and to the petition schedule property. By an order dtd. 16/12/2021, the learned I Additional Junior Civil Judge, Chittoor, allowed the said application and the Station House Officer, G.D. Nellore Police Station was directed to provide police aid to the plaintiff as and when required. Aggrieved by the said orders, the present Civil Revision Petition has been filed by 1st defendant.