RACHAMADUGU SRIDEVI Vs. SANKA ANJANEYULU

JUDGEMENT

(1.) Aggrieved by the first appellate Court vacating an order of interim injunction granted by the trial Court, the plaintiffs in a suit for bare injunction, have come up with the present civil revision petition.

(2.) Heard Mr. Sai Gangadhar Chamarty, learned counsel appearing for the petitioners and Mr. Sanka Anjaneyulu, the respondent appearing in person.

(3.) The petitioners herein filed a suit in O.S.No.244 of 2016 on the file of the 1st Additional Junior Civil Judge, Vijayawada, praying for a decree of permanent injunction restraining the respondent from interfering with their peaceful possession and enjoyment of the plaint schedule property. The plaint schedule property was an extent of 100 sq. yards, equivalent to 83.613 sq. meters of ground floor of a building located at Vijayawada.