DANDA ANKAMMA Vs. RAVIPATI VENKAIAH

JUDGEMENT

(1.) As these two Civil Revision Petitions arise out of two interlocutory Applications filed in O.S.No. 98/94 on the file of Principal DistrictMunsif,Narsaraopet and also that common questions of law and fact arise, they are disposed of by a common Order.

(2.) In the trial court the plaintiff filed I.A.No. 600/94 under Order39Rules 1 &2, r/w. Section 151 C.P.C. for grant of temporary injunction restraining the respondents from ever interfering with the petitioner's right of taking water through Bode Channel shown as XX1 X2 X3 X4 in the plaint plan, through D. No. 504/B to his land inD.No. 504/C, pending disposal of the suit.

(3.) LA. No. 601/94 was filed under Order 39 Rules 1 & 2 r/w. Section 151 C.P.C. praying for grant of temporary mandatory injunction directing the respondents to restore the channel between the points X3 and X4, shown in the plaint plan, pending disposal of the suit.