S K RAGHAVA CHARY Vs. E SUSHEELA DEVI

JUDGEMENT

(1.) This Civil Revision Petition is directed against the order dated 7.9.2007 in I.A.No.1026 of 2007 in O.S.No.54 of 2007 on the file of the Court of IV Additional District Judge, Warangal, granting an ad interim injunction restraining the petitioner herein/defendant from interfering in any manner with the possession of the plaintiffs/respondents herein, in respect of the suit schedule land.

(2.) I have heard the learned counsel for both the parties and perused the material on record.

(3.) At the outset, the learned senior counsel appearing for the respondents raised a preliminary objection as to the maintainability of the Revision Petition on the ground that the impugned order is appealable under Order 43, Rule 1 of Code of Civil Procedure. It is also contended that since the impugned order is only an ex parte ad-interim injunction granted for a limited period, the revision petitioner cannot invoke the jurisdiction of this Court without approaching the Court below under Order 39 Rule 4 of C.P.C. for vacation of temporary injunction.