MOHAMMAD SALEEM KHAN Vs. SURJEETH KAUR

JUDGEMENT

(1.) The present Civil Miscellaneous Appeal ('CMA') arises out of an order dtd. 29/7/2025 passed by the learned Principal District Judge at Siddipet ('Trial Court') in I.A.No.88 of 2025 in O.S.No.3 of 2025 filed by the appellant herein.

(2.) The appellant/plaintiff filed O.S.No.3 of 2025 seeking perpetual injunction restraining the respondents/defendants from interfering with the appellant's peaceful possession and enjoyment of the agricultural land in Sy.Nos.89/E, 89/EE and 89/GHA/2 situated at Mulugu Mandal, Siddipet District. The appellant/ plaintiff filed I.A.No.88 of 2025 in the said Suit seeking temporary injunction restraining the respondents/defendants from interfering with or encroaching upon the petition schedule property till disposal of the main Suit.

(3.) By the impugned order, the Trial Court dismissed the appellant's IA and vacated the earlier order of ad-interim injunction granted to the appellant on 4/2/2025.