MUMMINA CHITTIMMA Vs. PANDURI GOVINDA RAO

JUDGEMENT

(1.) This appeal is directed against order dtd. 6/5/2024 passed in I.A. No.97 of 2024 in A.S.No.21 of 2018 on the file of Principal Civil Judge (Senior Division) at Gajuwaka. Appellant is plaintiff and respondents are defendants in the suit.

(2.) For the sake of convenience, parties herein are referred to as they were arrayed before the Tribunal.

(3.) Plaintiff filed O.S. No.358 of 2009 on the file of learned Junior Civil Judge at Gajuwaka seeking permanent injunction. He, also filed I.A. No.731 of 2009 for ad interim injunction. Initially, the same came to be ordered. Assailing the same, the defendants preferred C.M.A. No.01 of 2011 before learned Senior Civil Judge at Gajuwaka. The same came to be allowed by order dtd. 27/8/2012, reversing the orders in I.A. No.731 of 2009 in O.S. No.358 of 2009. Aggrieved by the same, plaintiff preferred CRP No.6066 of 2012 before this Court. Initially, this Court passed an order of status quo and later, by final order dtd. 16/6/2017 disposed of the revision by directing both parties to maintain status quo and further directed that the trial court to dispose of the very suit itself expeditiously and not later than six months. Accordingly, by judgment and decree dtd. 21/3/2018, the suit came to be dismissed. Assailing the same, the plaintiff preferred A.S. No.21 of 2018 before learned XIII Additional District Judge at Gajuwaka. He also filed I.A. No.97 of 2024 under Order 39 Rules 1 and 2 of CPC for grant of ad interim injunction. The same has been rejected by impugned order dtd. 6/5/2024. Assailing the same, present appeal is preferred.