AVI REDDY LAKSHMI KANTHA Vs. JACK RAJEEV DUBEY

JUDGEMENT

(1.) Heard Sri Vedula Venkata Ramana, Senior Counsel appearing for the appellantd and Sri S.Viplav Simha Reddy, counsel for 1st respondent.

(2.) This appeal is directed against the Common Order dt.24.01.2020 in IA.No.s 560 of 2018 and 710 of 2019 in OS.No.517 of 2018 of the XV Additional District & Sessions Judge-cum-XV Additional Metropolitan Sessions Judge-cum-II Additional Family Judge, Rangareddy District at Kukatpally.

(3.) I.A.No.506 of 2018 had been filed by the 1st respondent under Order XXXIX Rules 1 & 2 CPC to grant ad-interim injunction restraining the appellants and respondents 3 & 4 from interfering with his alleged peaceful possession and enjoyment over the suit schedule property.