VAITLA RAMA MURTHY Vs. MARISETTY SATYANARAYANA

JUDGEMENT

(1.) This Civil Revision Petition is preferred aggrieved by the order dtd. 28/1/2025 passed in I.A.No.98 of 2025 in O.S.No.19 of 2025 on the file of the Principal Civil Judge,( Junior Division), Kovvur, West Godavari (for short "the trial Court").

(2.) The petitioners herein are the plaintiffs and the respondent herein is the defendant in the suit in O.S No.19 of 2025. The suit was filed by the plaintiffs before the trial Court for grant of permanent injunction against the defendant, his men, agents and whoever acts on his behalf from ever interfering with the plaintiffs' peaceful possession and enjoyment of the plaint schedule property in any manner and for costs. The Suit was filed before the trail Court on 24/1/2025 along with I.A. No.98 of 2025 under Order 39 Rule 1 and 2 read with Sec. 151 CPC praying to grant ad-interim injunction pending disposal of the suit. The plaintiffs in their affidavit, clearly stated that, the defendant, without having any right, tried to dispossess their men in the plaint schedule properties, thereby interfering with peaceful possession. The said I.A was heard on 28/1/2025 and the trial Court has passed the following order:

(3.) On a perusal of the above, it is observed that, when the suit was filed on 24/1/2025 it is not clear under what circumstances the matter was heard on 28/1/2025. Now the present Civil Revision Petition has been filed aggrieved by the order dtd. 28/1/2025 in ordering Urgent notice to the respondent.