INALA VEERABHADRA RAO Vs. INALA TALARI

JUDGEMENT

(1.) Assailing the order dtd. 21/11/2023 in CMA No.42/2022 passed by learned XII Additional District Judge, Visakhapatnam allowing the CMA filed by the plaintiffs and granting temporary injunction in favour of plaintiffs by setting aside the order dtd. 28/7/2022 in I.A.No.74/2021 in O.S.No.491/2021 passed by learned I Additional Junior Civil Judge, Visakhapatnam, the defendants filed the instant C.R.P.

(2.) The parties for convenience are referred to as they stood in O.S.No.491/2021.

(3.) The matrix of the case is thus: