MENGRE BIJJU Vs. MENGRE BABU RAO

JUDGEMENT

(1.) This Civil Revision Petition is filed assailing the order dtd. 2/9/2024 in I.A.No.170 of 2024 in I.A. No. 84 of 2024 in O.S. No. 20 of 2024, passed by the learned Principal Junior Civil Judge at Asifabad, whereby the said I.A., filed by the petitioner/plaintiff for Police Protection stands allowed. Against which, the present Civil Revision Petition is filed by the respondents therein.

(2.) The brief facts of the case are that the plaintiff, who is respondent herein, filed the suit in O.S.No.20 of 2024 against the defendants, who are revision petitioners herein, for grant of perpetual injunction in respect of the suit schedule property i.e. Sy.No.69/c, extent Acrs.1.1800 guntas, Sy.No.:70/a/1, extent Acrs 0.1160 guntas, Sy.No.70/a/2, extent Acrs 0.1160 guntas and Sy.No.70/C/1, extent of Acrs 0.1100 guntas, total admeasuring Acrs.2-1220 guntas situated at Jankapur village, Asifabad Mandal, Kumram Bheem District, and the trial Court granted ex parte temporary injunction on 7/6/2024 vide I.A.No. 84 of 2024, restraining the respondents/defendants from interfering with the peaceful possession and enjoyment of the petitioner/plaintiff over the said land till 15/7/2024, and the said orders were served upon the respondents/defendants. The said ex-parte interim injunction order is in force.

(3.) In spite of temporary injunction orders, the respondents/defendants and their yes-men were threatening the petitioner/plaintiff with dire consequences and also obstructing his agricultural operations in the suit land by violating the injunction orders passed by the trial Court. As such, the petitioner/plaintiff filed a petition under Order 151 r/w Order 31 Rule -1 of the Civil Procedure Code vide I.A.No.170 of 2024 in I.A.No.84 of 2024 in O.S.No.20 of 2024 for Police Protection and the same was allowed.