PYARYA ANDULU Vs. P.SHANKARAIAH

JUDGEMENT

(1.) The present Appeal is filed by the appellants being aggrieved by the order passed by the learned III Additional District Judge, Ranga Reddy District at L.B. Nagar in I.A.No.423 of 2024 in O.S.No.170 of 2024 dtd. 18/12/2024 dismissing the Interlocutory Application filed by the appellants under Order 39 Rule 1 and 2 r/w Sec. 151 C.P.C., for granting ad interim injunction restraining the respondents/defendants from alienating, transferring or otherwise creating any charge in favour of third parties over the petition schedule property, pending disposal of the suit.

(2.) The appellants herein are the plaintiffs in the main suit filed for partition and separate possession and for declaration of documents i.e. (i) registered sale deed dtd. 14/8/1985 bearing Doc.No.5765/1985 (ii) registered agreement of sale-cum-General Power of Attorney dtd. 19/10/2004 bearing Doc.No.8247/2004 and (iii) registered sale deed dtd. 27/3/2006 bearing Doc.No.4480/2006 as null, void and not binding on appellants/plaintiffs.

(3.) Pending consideration of the suit, the appellants filed I.A.No.423 of 2024 contending that the appellant No.1 is one of the sharers in the suit schedule property admeasuring Ac.2.00 guntas in Sy.No.108 situated at Kokapet village, Gandipet Mandal (earlier Rajendranagar Mandal), Ranga Reddy District. It is contended that appellant No.2 has entered into an Agreement with the appellant No.1.