PANATHULA SUSEELA Vs. DIPIKA LADHARAM BALWANI

JUDGEMENT

(1.) This appeal is preferred challenging order dated 08.01.2020 in I.A.No.1517 of 2018 in O.S.No.1409 of 2018 of the XIII Additional District and Sessions Judge-cum-Commercial Court, Ranga Reddy District at L.B.Nagar, Hyderabad.

(2.) The appellant herein is defendant No.24 in the Court below. The said suit was filed by respondents 1 and 2 against the appellant and others for partition of the suit schedule properties and for allotment of 1/12th share to the first respondent and to respondents 3 to 14 and to set aside certain documents and for costs.

(3.) Pending suit, respondents 1 and 2 filed I.A.No.1517 of 2018 for grant of ad interim injunction restraining respondents 19 to 127 from changing the nature of the suit schedule properties at Puppalaguda Village, Rajendranagar Mandal, now Gandipet Mandal of Ranga Reddy District.