SHEIK DADA MIAH Vs. S.ZIYAUR RAHIMAN

JUDGEMENT

(1.) Heard Sri Virupaksha Dattatreya Gowda, learned counsel representing Sri Vivekananda Virupaksha, learned counsel for the appellants and Sri K.Narsireddy, learned counsel for respondents.

(2.) This appeal under Sec. 104 r/w Order 43 Rule 1 of the Code of Civil Procedure (for short 'the C.P.C') has been filed by the appellants/defendants, challenging the order dtd. 2/11/2022 passed by the learned IV Additional District Judge, Kurnool in O.S.No.70 of 2021 filed by the respondents/plaintiffs, in I.A.No.154 of 2021, granting temporary injunction.

(3.) The respondents filed O.S.No.70 of 2021 for specific performance of agreement of sale dtd. 24/12/2018 as also for permanent injunction. They filed I.A. for grant of temporary injunction.