(1.) This Civil Revision Petition, under Article 227 of the Constitution of India, is filed against the order dtd. 30/4/2024 in CMA.No.10 of 2024, passed by the X Additional District Judge, Ranga Reddy District at LB Nagar (hereinafter referred to as the 'First Appellate Court'), confirming the order of interim injunction dtd. 15/12/2023 in IA.No.277 of 2019 in OS No.64 of 2019 passed by the Court of Junior Civil Judge, Chevella, Ranga Reddy District (hereinafter referred to as the 'Trial Court').
(2.) The brief facts of the case, as narrated by the petitioners in the affidavit filed in support of the present Civil Revision Petition, are that:
(3.) In the meantime, in OS.No.64 of 2019, the respondents sought to prevent the petitioners from interfering with their possession and alienating the land and they obtained an ad-interim injunction on 28/3/2019, which was later made absolute on 15/12/2023, despite the petitioners asserting their lawful title. Challenging the said order, the petitioners filed CMA No.10 of 2024, but the First Appellate Court dismissed the Appeal on 30/4/2024, confirming the interim order of the trial court. Questioning the said order, the petitioners have filed the present Civil Revision Petition.
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