ADIPUDI VENKATA RAVI KUMAR Vs. MANOJ KUMAR VYAS

JUDGEMENT

(1.) The present appeal under Order 43 Rule 1 of CPC has been preferred by the appellants who are defendant Nos.1 and 3 before the Trial Court. The challenge is to the order dtd. 20/6/2024 passed in I.A.No.59 of 2024 in O.S.No.1 of 2024 by the Hon'ble Principal District Judge, Vikarabad District.

(2.) Heard Ms. Shariq Ahmed, learned counsel, representing Mr. Katika Ravinder Reddy, learned counsel for the appellants and Mr. J.Prabhakar, learned Senior Counsel, representing Mr. Aziz Hussain, learned counsel for respondent No.3 and Mr. B.Mayur Reddy, learned Senior Counsel, representing Mr. Saini Aravind, learned counsel for respondent Nos.4 and 5.

(3.) Vide the impugned order, the Trial Court has allowed the petition filed under Order 39 Rule 1 and 2 read with Sec. 151 of CPC by the plaintiffs seeking for a temporary injunction against the defendants restraining them from alienating or creating of charge or creating third party interest in respect of the Suit schedule property is concerned.