L VARA LAKSHMI Vs. R V LAKSHMI REDDY

JUDGEMENT

(1.) These two revisions are between the same parties. Hence, they are disposed of through a common order.

(2.) The 1st respondent filed O.S.No.282 of 2004 in the Court of Junior CivilJudge, Dhone, against the 2nd respondent for the relief of perpetual injunction, in respect of the suit schedule property. He also filed I.A. No.702 of 2004, under Order 39 Rule 2(2) of C.P.C. Initially, the trial Court granted ad interim temporary injunction, and thereafter the I.A., was dismissed. Aggrieved thereby, the 1st respondent filed C.M.A. No.18 of 2004, in the Court of I Additional District Judge, Kurnool, and it was allowed on 29-10-2004.

(3.) The 1st respondent filed I.A.No.634 of 2006, in the suit, under Section 151 C.P.C., alleging that the petitioner herein, who is not a party to the suit, but the sister of the 2nd espondent; is trying to interfere with his possession over the suit schedule property. The trial Court allowed the I.A., through order dated 20-07-2006.