JYOTHI BAIRAIAH Vs. OGGE GAJULA SIDDAIAH

JUDGEMENT

(1.) This Civil Revision Petition, under Article 227 of the Constitution of India, is filed by the revision petitioners/plaintiffs aggrieved by the order, dated 19.06.2019, passed in I.A.No.118 of 2016 in I.A.No.51 of 2015 in O.S.No.20 of 2015 by the Additional Junior Civil Judge, Jangaon, wherein the Court below has dismissed the subject Interlocutory Application filed by the revision petitioners/plaintiffs, under Section 151 of the Code of Civil Procedure, 1908, seeking to grant police aid by directing the Station House Officer, Bachannapet, to provide police protection for implementation of the injunction order granted on 19.11.2015 in I.A.No.51 of 2015 in the subject Suit.

(2.) Heard the learned counsel for both sides and perused the record.

(3.) Learned counsel for the revision petitioners/plaintiffs would submit that in spite of the ad-interim temporary injunction order being granted in favour of the revision petitioners/plaintiffs vide order, dated 19.11.2015, in I.A.No.51 of 2015 in the subject Suit, still there is interference by the respondents/defendants. Therefore, it is necessary to provide police aid to protect the rights and possession of the revision petitioners/plaintiffs over the suit schedule properties. The Court below had observed that the revision petitioners/plaintiffs prima facie could not establish the interference by respondents/defendants, which is erroneous and ultimately, prayed to allow the Civil Revision Petition by setting aside the impugned order.