J BALAKRISHNA RAJU Vs. J RADHAKRISHNA RAJU

JUDGEMENT

(1.) THE unsuccessful defendant had preferred this Civil Revision Petition under Article 227 of the Constitution of India assailing the orders dated 08.08.2013 of the learned IX Additional District Judge, Wanaparthy of Mahabubnagar District made in C.M.A.No.1 of 2013, whereby, the learned Additional District Judge while allowing the appeal of the plaintiff/respondent herein had set aside the order and decretal order dated 28.11.2012 of the learned Junior Civil Judge, at Kollapur made in I.A.No.27 of 2012 in O.S.No.11 of 2012 filed under Order 39 Rules 1 and 2 of the Code of Civil Procedure for grant of a temporary injunction restraining the defendant/revision petitioner from interfering with the plaintiff 's peaceful possession and enjoyment of agricultural land in an extent of Ac.0.27 guntas in Sy.No.346, Ac.0.33 guntas in Sy.No.347, Ac.0.29 guntas in Sy.No.348 and Ac.1.05 guntas in Sy.No.349 in a contiguous plot situated at Kalvarala village, Panagal Mandal, Kollapur Sub Division, Mahaboobnagar District, more fully described in the schedule annexed to the plaint and the petition.

(2.) THE facts leading to the present Civil Revision Petition, in brief, are as follows: -

(3.)