RAMULUGARI AHOBULAPPA AND OTHERS Vs. TALARI SRIDEVI

JUDGEMENT

(1.) This Revision is directed against the order dated 18.01.2018 in I.A.No. 790 of 2017 in I.A.No. 372 of 2015 in O.S. No. 447 of 2015 on the file of the Principal Senior Civil Judge's Court at Anantapuramu, granting police aid to implement the order of ex parte injunction passed on 25.11.2015.

(2.) The respondent herein is the plaintiff, who filed the suit for permanent injunction. The case of the petitioners - defendants is that the ex parte injunction was granted on 05.08.2015 in I.A.No. 372 of 2015 and thereafter, the said order was made absolute on 25.11.2015, after setting the petitioners ex parte in the I.A. Subsequently, the petitioners filed I.A. No. 496 of 2016 to set aside the order dated 25.11.2015. The said I.A. is yet to be taken up for hearing. Meanwhile, the respondent - plaintiff filed I.A. No. 790 of 2017 seeking police aid for implementing the injunction order dated 25.11.2015. The said I.A. is at the stage of filing counter. On 18.01.2018, while adjourning the matter for filing counter, the learned Judge had passed the order granting police aid in favour of the respondent - plaintiff.

(3.) Learned counsel for the petitioners submits that while adjourning the matter for filing counter, police aid could not have been granted. It is his further contention that in spite of the repeated requests being made by the petitioners, the learned Judge had not taken up the hearing of the Interlocutory Application filed to set aside the ex parte order. In those circumstances, the learned counsel prays for setting aside the order under Revision.