MOMIN MAHABOOB LIYAKATH ALI Vs. MOMIN MOHAMMAD RAFIQ

JUDGEMENT

(1.) The Court made the following: This Civil Revision Petition is filed by the petitioner against the Order, dtd. 14/3/2024 passed in C.M.A No.8 of 2023 on the file of Principal District Judge, Kurnool confirming the order dtd. 29/9/2022 passed in I.A No.19 of 2022 in O.S No.3 of 2018 on the file of Senior Civil Judge, Atmakur, Kurnool District (for short "the trial Court").

(2.) The parties hereinafter referred to as arrayed before the trial Court for the sake of convenience.

(3.) The petitioner herein is the plaintiff before the trial Court. The petition and respondent No.1 are no other than the siblings and children of Late M.Ahmed Hussain. The petitioner has preferred civil suit in O.S No.3 of 2018 before the trial Court seeking for cancellation of registered settlement deed dtd. 1/11/2014 said to have bene executed by the father of the petitioner in favour of respondent No.1 in respect of the plaint schedule priority as null and void and for grant of permanent injunction. The petitioner filed Interlocutory Application vide I.A No.19 of 2022 in O.S No.3 of 2018 under Order XXXIX Rules 1 and 2 of CPC seeking temporary injunction against the respondent No.2 and his henchmen from entering into the petition schedule property without due process of law till disposal of the main suit.