DANDU APPALA RAJU Vs. MYLAPALLI TATARAO

JUDGEMENT

(1.) This civil revision petition is filed under Article 227 of the Constitution of India, assailing the order dated 22.8.2017 by virtue of which the Court of Senior Civil Judge, Yellamanchili, allowed C.M.A.No.4 of 2014, which was preferred by the plaintiffs, against the order dated 05.3.2014 dismissing in I.A.No.601 of 2012 filed by the plaintiffs under Order XXXIX Rules 1 and 2 of the Code of Civil Procedure, 1908 (CPC) in O.S.No.125 of 2012 on the file of the Court of Principal Junior Civil Judge, Yellamanchili.

(2.) Heard the counsel for the petitioners-defendants and the counsel for the respondents-plaintiffs.

(3.) The counsel for the petitioners submits that the lower Court, having observed that the documents, which are filed by the respondents in order to prima facie prove their possession over the suit schedule property are not trustworthy, granted injunction, against the said observation. The counsel for the respondents, on the other hand, submits that the lower Court, though, observed that there are certain corrections in the documents filed by the respondents, felt that prima facie possession of the respondents herein over the suit schedule property is proved and granted injunction only in the interest of justice.