SANGAMESWARA SWAMY VARU Vs. DOKISEELA RAMULU

JUDGEMENT

(1.) THIS revision is filed against the order, dated 09. 09. 2008, passed by the court of the Junior Civil Judge, Repalle, Guntur District in E. A. No. 18 of 2007 in E. A. No. 80 of 2005 in E. P. No. 32 of 2005 in O. S. No. 32 of 1974.

(2.) THE first respondent was the tenant in respect of an extent of Acs. 1. 80 1/2 cents of land in Survey Nos. 123/5 and 129/2 of Sangam Village, Vangara mandal, Srikakulam District. He filed O. S. No. 32 of 1974 in the trial Court for the relief of declaration of his rights as tenant of the land and for perpetual injunction. The suit was decreed on 31. 10. 1977 and the decree became final.

(3.) NEARLY 30 years after the date of decree, the first respondent filed e. P. No. 32 of 2005 under Order 21 Rule 37 C. P. C. for arrest of the petitioner herein alleging that he tried to interfere with the possession of the land on 06. 07. 2005. He also filed E. A. No. 80 of 2005 for temporary injunction. An order of temporary injunction is said to have been granted.