MENDE SHEKAR Vs. MANCHIKANTI BALAJI

JUDGEMENT

(1.) The present Civil Revision Petition is preferred aggrieved by the order dtd. 23/1/2025 in I.A. No.948 of 2024 in I.A. No.851 of 2024 in O.S. No.48 of 2024 passed by the Principal Senior Civil Judge, Nalgonda.

(2.) The revision petitioners are the plaintiffs in the main suit filed vide O.S. No. 48 of 2024 under Order VII rule 1 and 3 r/w Sec. 26 of C.P.C.

(3.) The petitioners along with the suit filed interlocutory application under order XXXIX Rule 1 and 2 r/w Sec. 151 of C.P.C. vide I.A. No. 851 of 2024 for grant of injunction.