LAWS(TLNG)-2021-6-99

LANKALA CHITYALA DAMODAR REDDY Vs. L. GOPAL REDDY

Decided On June 15, 2021
Lankala Chityala Damodar Reddy Appellant
V/S
L. Gopal Reddy Respondents

JUDGEMENT

(1.) Heard learned counsel for appellant and Sri K.Janardhan Reddy, learned counsel for respondent Nos.1 to 6. 7th respondent is said to be served and proof of service filed. Respondent Nos.8 to 11 are given up by the learned counsel for appellant.

(2.) In this Appeal, a cryptic order dt.25-03-2021 passed in I.A.No.227 of 2021 in O.S.No.160 of 2021 by the XIV Additional District Judge, Ranga Reddy District at L.B. Nagar, is challenged.

(3.) A reading of the order passed by the learned Judge in exercise of power under Order 39 Rules 1 and 2 C.P.C. shows that the Court below simply referred to the contentions of the respondent Nos.1 to 6/plaintiffs, and straight away recorded its satisfaction of the conditions precedent for grant of interim injunction without complying with the mandatory requirement of supplying reasons as prescribed in proviso to Order 39 Rule 3 C.P.C. There is no reference to the contents of the documentary evidence by it to prima facie accept the plea of the respondent Nos.1 to 6/plaintiffs.