G. SURENDER REDDY Vs. G RAM REDDY

JUDGEMENT

(1.) This Civil Revision Petition is filed under Article 227 of the Constitution of India assailing the order dtd. 1/5/2015 in CMA No.05 of 2014 on the file of the Senior Civil Judge, Nagarkurnool.

(2.) C.M.A.No.5 of 2014 was filed by the defendants assailing the order dtd. 27/10/2014 in IA No.55 of 2013 in OS No.33 of 2013 on the file of the learned Junior Civil Judge's Court, Nagarkurnool, wherein the learned Judge has allowed the application filed under Order-39 Rules 1 and 2 of the Civil Procedure Code, 1908 (for short 'C.P.C.') against the defendants 1 to 4 restraining them from interfering with the peaceful possession and enjoyment of the plaintiff over the land admeasuring Ac.2.12 guntas in Survey No.330/AA6 situated at Manthati Village, Nagarkurnool Mandal and District.

(3.) As per the orders impugned in CMA No.5 of 2014, the learned Senior Civil Judge, Nagarkurnool has set aside the orders passed by the learned Junior Civil Judge in IA No.55 of 2013 and vacated the temporary injunction granted in favour of the plaintiff. Feeling aggrieved by the said orders in CMA No.5 of 2014, the present Civil Revision Petition is filed.