PANDU NAIK DEVIDAS NAIK Vs. JEEVLA NAIK

JUDGEMENT

(1.) Aggrieved by the order and decree dtd. 10/8/2023 (hereinafter will be referred to as 'impugned order') in CMA No.33 of 2022 passed by the learned III Additional District and Sessions Judge, Sangareddy District, the respondents/ defendants i.e., revision petitioners herein filed the present Civil Revision Petition to set aside the impugned order.

(2.) For the sake of convenience, hereinafter, the parties will be referred as per their array before the trial Court i.e., learned Senior Civil Judge, Zaheerabad.

(3.) The brief facts of the case as can be seen from the record available before the Court are that petitioner/plaintiff filed O.S.No.24 of 2022 before the learned Senior Civil Judge at Zaheerabad for the relief of perpetual injunction restraining the respondents/defendants from interfering with his possession and enjoyment in respect of the suit schedule property. Along with the said suit, the petitioner/plaintiff has filed I.A.No.347 of 2022 in O.S.No.24 of 2022 seeking ad interim exparte injunction restraining the respondents/defendants from interfering with his possession and enjoyment in respect of the suit schedule property. The contention of the petitioner/plaintiff before the trial Court as can be seen from the affidavit filed in support of the petition in I.A.No.347 of 2022 are as under: