UPPARI RAVI Vs. K.VENKATA SURYAKUMARI

JUDGEMENT

(1.) Heard Ms Pratusha Boppana, learned counsel appearing on behalf of the petitioners and Mr S.Prakash, learned counsel appearing on behalf of the respondent.

(2.) This civil revision petition is filed challenging the propriety and legality of the order dtd. 4/8/2023 passed in C.M.A.No.7 of 2023 on the file of 1st Additional District Judge, Sangareddy, whereby and whereunder the Civil Miscellneous Appeal (CMA) was dismissed confirming the order of temporary injunction dtd. 24/1/2023 in I.A.No.248 of 2021 in O.S.No.738 of 2021 on the file of II Additional Junior Civil Judge at Sangareddy.

(3.) For the sake of convenience, the reference of the parties is made as per their array in the suit before the Lower Court.