POTTA SEETHARAMA GUPTHA Vs. NADIKOPPULA NAGARATHNAM

JUDGEMENT

(1.) This Civil Miscellaneous Appeal (CMA) arises out of Order and Decree, dated 15-11-2017, in IA.No.82 of 2016 in OS.No.27 of 2016 on the file of the Special Judge for trial of cases under SCs and STs (POA) Act-cum-IV Additional District Judge, Srikakulam.

(2.) We have heard Mr.K.S.Gopala Krishnan, learned Counsel for the appellant, and Mr.Y.Sudhakar, learned Counsel for the respondents.

(3.) The respondents filed the aforementioned suit for specific performance of agreement of sale, dated 12-07-1988. Along with the suit, they have filed IA.No.82 of 2016 for temporary injunction restraining the respondents from alienating or creating any third party interests over the suit schedule property. Though the petitioner has resisted the said application, the lower Court has allowed the same by granting injunction in favour of the respondents. Feeling aggrieved by the said Order, the appellants have filed the present appeal.