LAWS(APH)-2025-10-40

BOYA KISTAMMA Vs. BOYA SURI

Decided On October 10, 2025
Boya Kistamma Appellant
V/S
Boya Suri Respondents

JUDGEMENT

(1.) Defendants in the suit filed the above revision assailing the order, dtd. 16/6/2025, in C.M.A.No.01 of 2025 on the file of learned I Additional District Judge, Srikakulam, preferred against the order dtd. 25/9/2023 in I.A.No.39 of 2023 in O.S.No.58 of 2023, on the file of learned I Additional Civil (Junior Division), Srikakulam.

(2.) The parties to the revision are referred to as per their status in the suit O.S.No.58 of 2023.

(3.) The plaintiff filed suit O.S.No.58 of 2023 on the file of Principal Junior Civil Judge, Srikakulam, seeking perpetual injunction against the defendants. Along with the suit, the plaintiff filed I.A.No.39 of 2023 under Order XXXIX, Rules 1 and 2 of the Code of Civil Procedure, 1908 (for short "C.P.C."), seeking an ad-interim injunction.