BANGLA SEKHAR Vs. BALLA SHANKARAIAH

JUDGEMENT

(1.) The present Civil Revision Petition is filed aggrieved by the order dtd. 25/6/2024 passed by the learned Prl. Junior Civil Judge-cum-IV Addl. Metropolitan Magistrate, MedchalMalkajgiri, Uppal at L.B.Nagar, in I.A.No.216 of 2024 in O.S.No.462 of 2024.

(2.) The respondent Nos.1 and 2 herein filed the suit against the petitioner/defendant No.10 herein and others for partition and separate possession and declaration in respect of the schedule plot bearing No.143 admeasuring 220 sq.yds., in Sy.No.673/1, 673/2, 674, 675, 675/A, 675/AA, 679/1 and 679/2, situated at Satya Nagar Colony, Uppal Kalan Village and Uppal Mandal, Medchal-Malkajgiri District. Along with the suit, they have filed I.A.No.216 of 2024, wherein, ad-interim injunction is granted in her favour restraining the petitioner herein from alienating the suit schedule property. Aggrieved by the same, the present Civil Revision Petition is preferred.

(3.) Vide impugned order dtd. 25/6/2024 in I.A.No.216 of 2024 in O.S.No.462 of 2024, the learned Trial Court has passed the following ad-interim injunction order: