MADHAVACHARYULU Vs. VENKATA RAO

JUDGEMENT

(1.) This Civil Revision petition, under Section 115 of the Code of Civil procedure, is dirtcted against the order passed by the District Judge, Ongole, in ATA No. 10/1982, dt. 23-11-1982, allowing the said appeal by setting aside the order passed by the Principal, District Munsif, Chirala in IA. No. 3208/1981, in ATC. No. 55/1981, dated 1-3-1982, dismissing the petition for grant of interim injunction and vacating the interim injunction already granted.

(2.) The revision petitioner herein is the first defendant, the respondents 1 to 3 herein are the plaintiffs and the 4th respondent harein is the second defendant in the suit ATC No. 55/1981, on the file of the Principal, District Munsif, Chirala filed for a declaration that the respondents 1 to 3 herein are entitled to continue in possession of the petition schedule property as cultivating tenants and for a consequential permanent injunction restraining the revision petitioner herein and his men from interfering with their possession.

(3.) The case of the plaintiffs was that the revision petitioner harein leased out the petition schedule land to them in the month of June, 1981 on an appeal rent of Rs. 500/- per acre payable by the end of every year, that they have raised commercial crops in the petition schedule land after investing huge amounts over the same, that the revision petitioner herein due to recent election disputes instigated persons who were inimically disposed towards them and conceived dishonest idea of ignoring the tenancy and carrying away the crops winch were ripe for harvest by using force and violence.