VARMA REALTORS Vs. HABIB ALLADIN AND ORS.

JUDGEMENT

(1.) RESPONDENT No. 16 Defendant No. 16, having got aggrieved by the orders and decrees, dated 23 -04 -2014, in I.A. Nos. 1195 of 2013 and 1194 of 2013 in O.S. No. 815 of 2013, respectively, passed by the learned I Additional District Judge, Ranga Reddy District at L.B. Nagar, Hyderabad, preferred the instant Civil Miscellaneous Appeals.

(2.) I .A. Nos. 1194 and 1195 of 2013 were filed by the respondent No. 1 herein, who is petitioner plaintiff in the said IAs and suit, under Order - XXXIX, Rules 1 and 2 of Code of Civil Procedure, 1908 (for short CPC) for grant of temporary injunctions, restraining respondent No. 16 in I.A. No. 1194 of 2013, from alienating, mortgaging or creating any charge of any nature in respect of petition schedule property covered by registered assignment deed No. 1652 of 2010, dated 16 -06 -2008, executed by M/s. Voltas Limited, respondent No. 1 defendant No. 1/Lessee in favour of respondent No. 16, and seeking the relief in the latter I.A. restraining the very same respondent No. 16 from making construction of commercial or residential apartment complex on any part of the very same property. The petition schedule properties consist an extent of 26436 square yards in Plot Nos. 9, 11 and 12 with the structures existing thereon being part of suit A and B schedule land, situated in Sanathnagar, Hyderabad bounded on the East Road; West Hyderabad -Mumbai Highway; North Road; and South Survey No. 129/3 and Telephone Exchange, leased out to respondent No. 2 Lessee herein under the lease deed Nos. 4 of 1963 and 6 of 1963 (for short lease deeds of 1963) which was assigned and given possession by respondent No. 2 to the appellant herein under the aforesaid assignment deed.

(3.) FOR the sake of convenience, the parties are hereinafter referred to as they were arrayed before the Court below.