B. ASHOK Vs. B. VEERASHAM

JUDGEMENT

(1.) This Appeal is filed challenging the order dt.20.08.2020 in IA.No.457 of 2020 in OS.No.61 of 2020 passed by the Principal District Judge, Medak at Sangareddy.

(2.) By the said order, which is an interim order of ad-interim injunction, the Court below had restrained the defendants from interfering with the alleged peaceful possession and enjoyment of the plaintiff over the suit schedule property.

(3.) The 2nd defendant had filed the instant appeal challenging the said order.