SYED ABDULLA Vs. SHAIK YASIN

JUDGEMENT

(1.) Heard Sri S.S. Bhatt, learned counsel for the appellants and Sri M. Venkata Ramana Reddy, learned counsel for the respondents.

(2.) The appellants are the defendants and the respondents are the plaintiffs in O.S.No.10 of 2023 on the file of the VIII Additional District Judge, Chittoor, filed for division of suit schedule properties into 28 equal shares and to allot 7/28th share to the plaintiffs and for delivery of possession.

(3.) This appeal challenges the grant of temporary injunction in I.A.No.35 of 2023 in the suit directing the appellant defendants not to alienate the A" schedule plaint properties to third parties till the disposal of the suit.