M BALARAJ GOUD Vs. PANDIRI JYOTHI

JUDGEMENT

(1.) THE respondent filed O. S. No. 2 of 2007 in the Court of the Senior Civil judge, Kamareddy against the appellants, for the relief of perpetual injunction in respect of Ac. 0. 17 guntas of land in sub-divisions of survey No. 133 of Elichipur Shivar, Kamareddy. She also filed I. A. No. 6 of 2007 under order 39 Rules 1 and 2 C. P. C. She pleaded that the suit schedule property was purchased by her under a registered sale deed, dated 16. 12. 2000, from one smt. Kurma Sayavva and that ever since then, she is in possession and enjoyment of the property. She also referred to the pahanies and pattadar passbook issued to her.

(2.) ON behalf of the appellants, it was pleaded that the first appellant purchased an extent of Ac. 1. 10 guntas of land from the same vendor way back on 23. 01. 1981 and subsequently, the said vendor sold away her balance of land to different persons in the year 1984 itself. It was urged that after 1984, smt. Sayavva did not have any land in Sy. No. 133.

(3.) THROUGH its order, dated 28. 02. 2007, the trial Court disposed of the I. A. , by directing the parties to maintain status quo. The same is challenged in this appeal.