VUPPALAPATI RAMESH Vs. T.NARAYAN REDDY

JUDGEMENT

(1.) This Civil Miscellaneous Appeal, under Order XLIII Rule 1 of CPC, is filed by the appellant/plaintiff No.3, challenging the order, dtd. 29/7/2022, passed in I.A.No.98 of 2020 in O.S.No.8 of 2020 by the XXVII Additional Chief Judge, City Civil Court, Secunderabad, whereby, the subject application filed by the appellant/plaintiff No.3 and respondent Nos.8 and 9 herein/plaintiff Nos.1 and 2 under Order XXXIX Rules 1 and 2 of CPC seeking the relief of temporary injunction restraining the respondent Nos.1 to 7 herein/defendants, their agents etc., from interfering with the peaceful possession and enjoyment of the petition schedule property, pending disposal of the suit, was dismissed.

(2.) We have heard the submissions of Sri V.Ravi Kiran Rao, learned senior counsel, appearing for Sri V.Rohit, learned counsel for the appellant/plaintiff No.3, Mr. Mohammed Imran Khan, learned senior counsel, appearing for Sri G.Madhusudhan Reddy, learned counsel for the respondent Nos.1 to 7/defendants and perused the record.

(3.) For convenience of discussion, the parties are hereinafter referred to, as per their array in the subject I.A.No.98 of 2020 before the Court below.