J JAGANNATH REDDY Vs. L LAXMI DEVI SMT

JUDGEMENT

(1.) The order of the learned District Munsif, Jadcherla on I.A.No.353 of 1997 in O.S.No. 25 of 1997 dated 17.11.1997 is questioned. The petitioner herein is the plaintiff and the respondents are the defendants.

(2.) The impugned order arose this way:The plaintiff had obtained interim order of temporary injunction in his suit against the respondents. It came to be vacated. The learned advocate for the petitioner submits that the matter is pending in appeal. In the meanwhile, on behalf of the respondents herein I.A.No.353 of 1997 was filed under Section 151 CPC to grant police protection to them with the allegation that the plaintiff -petitioner was interfering with their possession regarding the suit property. The learned District Munsif passed the following order :

(3.) The learned advocate for the petitioner contends that no such order could have been passed in favour of the respondents in whose favour there was no order to maintain. The respondents were attempted to be served with the notices of the petition but they refused. There is no representation for them.