BHIMAVARAPU NAGESWARAMMA Vs. BOMMU SIVAREDDY

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is filed questioning the order, dtd. 19/9/2022, in I.A.No.752 of 2016 in O.S.No.281 of 2016, passed by the learned III Additional District Judge, Guntur.

(2.) This Court has heard Sri K.H.V.Siva Kumar, learned counsel for the appellant and Sri P.S.P. Suresh Kumar for the respondent and also as instructed by the office of Sri E.V.V.S.Ravi Kumar, learned counsel for the other respondents.

(3.) The suit in O.S.No.281 of 2016 is filed for a partition of the A-schedule property and also for a declaration of title of the plaintiffs with regard to the B-schedule property A permanent injunction restraining the defendants from interfering with the plaintiffs' possession over the B-schedule property is claimed. I.A.No.752 of 2016 is filed for a temporary injunction with regard to B-schedule property. This was dismissed. Questioning the same the present C.M.A. is filed.