GUTHIKONDA VEERA VENKATA MURALI Vs. DORADIA KOTESWARA RAO

JUDGEMENT

(1.) Since these Interlocutory Applications pertain to the same schedule property and arise from a common judgment and decree, dtd. 4/10/2024 passed by the X Additional District Judge's Court, Krishna, Machilipatnam (for short, 'the Trial Court'), this Court is inclined to dispose of these Interlocutory Applications through a common order.

(2.) I.A.No.1 of 2025 in A.S.No.15 of 2025 has been filed under Order 39 Rules 1 and 2 read with Sec. 151 of C.P.C., seeking to grant temporary injunction restraining the Respondents from interfering with the Petitioners' peaceful possession and enjoyment of suit schedule property in O.S.No.77 of 2013 on the file of the Trial Court.

(3.) I.A.No.2 of 2025 in A.S.No.15 of 2025 has been filed under Order 39 Rules 1 and 2 read with Sec. 151 of C.P.C., seeking to grant temporary injunction restraining the Respondents from alienating or creating any 3 rd party interest in the suit schedule property in O.S.No.77 of 2013 on the file of the Trial Court.