A HARI KUMAR REDDY Vs. B SUBBA REDDY

JUDGEMENT

(1.) This Revision is filed against the Judgment passed in C.M.A.No. 72/95 on the file of Subordinate Judge, Gurazala.

(2.) The Suit is filed for mandatory injunction. The plaintiffs also filed I.A.No.817/95 for grant of temporary injunction. Ex-parte ad-interim injunction was granted on 11-9-1995 against defendants 1 and 2. Defendant No. 2 filed I.A.No. 844/95 for vacating the injunction granted. After hearing both the sides and considering the documents available on record, I.A.No.844/95 was dismissed and the interim injunction granted was made absolute. Aggrieved by the said order in I.A.No.844/95, defendant No. 2 preferred C.M.A.No. 29/ 95 in the Court of Subordinate Judge, Narsaraopet and it was transferred to Sub-Court, Gurazala and it was renumbered as C.M.A.No. 72/95.

(3.) The learned Subordinate Judge, considering the various contentions and also the documents available on record, allowed the Appeal by the judgment dt. 28-6-1995.