JAJALA PUMA CHANDRA RAO Vs. JAJALA MUNI CHANDRAIAH

JUDGEMENT

(1.) This application is preferred by the petitioners/plaintiffs under Sec. 151 of C.P.C. to direct the respondents/defendants not to alienate or in anyway encumber the suit schedule properties.

(2.) Heard Sri A.S.K.S.Bhargav, learned counsel for the petitioners/plaintiffs and Sri S.Satyanarayana Moorthy, learned counsel for the respondent No.1/defendant No.4.

(3.) The case of the petitioners/plaintiffs in the present petition in brief as follows: They instituted the suit seeking relief of partition of suit schedule properties and for allotment of share to the plaintiffs. The Trial Court, without considering the material on record, dismissed the said suit. The defendants are attempting to deprive the plaintiffs of their undivided share claimed by them. Hence, the petition.