VALLADASI SRI MOUNIKA Vs. ANUMULA USHA

JUDGEMENT

(1.) Heard Sri S. S. Prasad, learned Senior Advocate, assisted by Sri N. Chidambara Sastry, learned counsel for the appellant, and Sri I. Madhu Babu, learned counsel, representing Smt. S. A. V. Ratnam, learned counsel for respondents Nos.1 & 2, on the point of maintainability of the appeal, in view of the objections raised by the Registry.

(2.) Respondent Nos.1 to 3 filed O.S.No.25 of 2025 in the Court of the Civil Judge (Senior Division), Pithapuram against the appellant (1st defendant) and the respondent Nos.4 to 10 (defendants No.2 to 8). The suit was for declaration and injunction. The prayer in the suit reads as under:

(3.) The plaintiffs/respondents also filed I.A.No.306 of 2025 for grant of temporary injunction, which after contest was allowed vide Order dtd. 18/7/2025, granting temporary injunction restraining the defendants in the suit and their men from interfering with the peaceful possession and enjoyment of the plaintiffs over the petition schedule property until disposal of the suit.