DAVULURI VENKATESWARARAO Vs. STATE OF A P

JUDGEMENT

(1.) These three revisions can be disposed of by a common order since the issue arises for j consideration in the three revision petitions is j one and the same.

(2.) Petitioners, who are the plaintiffs in O.S.No.217 of 1994, filed I.A.No.1121 of 1994 for granting temporary mandatory injunction. In the said I.A., on 21-4-1994, the Court below granted temporary mandatory injunction directing the respondents to remove the cross-bunds and the feeding channel formed by them to take the bore-well water from the land of the third respondent to the lands of respondents 3 and 8 to 10 and not to cause any obstruction for free passage of the petitioners, their men and cattle through the suit schedule puntha. The main suit was also decreed on 21-4-1999 directing the respondents to remove all the encroachments and obstructions in the Puntha shown as "ABCDEFGH" in the plaint plan.

(3.) Pending the suit, I.A.No.2463 of 1994 was filed in I.A.No.1121 of 1994 under Order 39 Rule 2-A CPC to punish respondents 3 and 8 to 10 for violation of the injunction order granted by the Court in I.A.No.1121 of 1994.