VARIKOTI NAGARAJU Vs. VARIKOTI BHADRAIAH

JUDGEMENT

(1.) Heard both sides

(2.) Though the matter is listed under the caption "Interlocutory", with consent of both parties, the mam Civil Miscellaneous Appeal itself is heard and disposed of by this judgment

(3.) This Civil Miscellaneous Appeal is directed against the order and decree, dated 6-7-2005, passed by the III Additional District Judge, Warangal, disposing of the application I A No. 126 of 2004 in OS. No 4 of 2004, filed under Order 39 Rules 1 and 2 of the Code of Civil Procedure seeking to grant ad interim injunction restraining the respondents therein from in any way alienating the petition schedule properties or inducting third parties into the petition schedule properties till the disposal of the suit.