HILLTOP DEVELOPERS Vs. BILLA NAVEEN REDDY

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is filed by the appellants/defendants assailing the order dtd. 6/3/2020 in IA No.35 of 2020 in OS No.8 of 2020 on the file of the Principal Senior Civil Judge at Warangal.

(2.) The plaintiffs have filed the Original Suit No.8 of 2020 for perpetual injunction along with IA No.35 of 2020 for temporary injunction under Order-39, Rules-1 and 2 read with Sec. 151 of the Civil Procedure Code (for short 'CPC') restraining the respondents/defendants and their men from interfering and dispossessing the petitioners/ plaintiffs from items 1 to 5 of suit schedule properties.

(3.) The trial Court after considering the facts of the case, material available on record including Exs.P.1 to P.22 on behalf of petitioners/plaintiffs and Exs.R.1 to R.7 on behalf of respondents/defendants allowed the application granting temporary injunction restraining the defendants and their men from interfering with the possession of plaintiffs over the plaint schedule items 1 to 5 properties. Feeling aggrieved by the same, the defendants have filed this Civil Miscellaneous Appeal.