MUTHYAM SURYANARAYAN Vs. VARIJA REDDY

JUDGEMENT

(1.) This Civil Revision Petition is directed against the order dated 08.12.2020 in I.A.No.558 of 2020 in I.A.No.462 of 2020 in O.S.No.104 of 2020 on the file of the Principal Junior Civil Judge, Gajwel (for short, "trial Court ").

(2.) The brief facts of the case are that the respondents/plaintiffs filed a suit for grant of perpetual injunction restraining the petitioner/defendant and his agents etc., from interfering with the peaceful possession and enjoyment of the respondents/plaintiffs over the suit schedule property. They also filed I.A.No.462 of 2020 for grant of ad-interim injunction and injunction was granted on 24.06.2020. While preparing the schedule of property, its boundaries were mistakenly mentioned on the oral instructions of the plaintiffs. Thereafter, the respondents/plaintiffs filed I.A.No.558 of 2020 to amend the schedule of the property.

(3.) The petitioner/defendant in the said I.A., filed a counter denying the averments stating that the present I.A., filed for amendment of boundaries at the time hearing arguments in injunction petition shows that the respondents/plaintiffs are not fair and approached the Court and obtained ad-interim injunction order by suppressing the real facts by abusing process of law. The rough sketch enclosed to the plaint is not tallying with ground reality and that they showed wrong boundaries and obtained ad-interim injunction and therefore prayed to dismiss the petition.