M. PRABHU Vs. SURESH PURI

JUDGEMENT

(1.) This appeal is filed by the appellants/plaintiffs, under Order XLIII Rule 1 of Code of Civil Procedure, 1908 (CPC), challenging the order, dated 29.06.2018, passed in I.A.No.1029 of 2018 in O.S.No.379 of 2018, by the learned III Additional Chief Judge, City Civil Court, at Hyderabad, whereby, the petition filed by the appellants/plaintiffs, under Order XXXIX Rule 1 and 2 read with Section 151 of CPC seeking to grant temporary injunction restraining the respondent/defendant, his persons and henchmen from interfering with the powers and duties of appellants 1 and 3 exercising with respect to appellants 2 and 4 i.e, Hindi Prachar Sabha, Hyderabad Trust and Hindi Prachar Sabha, Hyderabad, was dismissed.

(2.) The appellants herein are the plaintiffs and the respondent herein is the defendant in the subject suit. The parties in this appeal are referred to as they were arrayed in the subject suit.

(3.) Heard Sri Srinivas Emani, learned counsel for the appellants/plaintiffs, Sri J. Venkatram Narsimha Reddy, learned counsel for the respondent/defendant and perused the record.