SATISH BABU DASARI Vs. K.GOPAL PRASAD

JUDGEMENT

(1.) Heard Sri. K.V.Janardhan Rao, learned counsel for the revision petitioner and Sri.N.M.Krishnaiah, learned counsel for the respondent. Perused the record.

(2.) This Civil Revision Petition is preferred aggrieved by the order dtd. 13/11/2024 in C.M.A. No.08 of 2024 passed by the learned VI Additional District Judge, Ranga Reddy District at Kukatpally, (for short, 'the Appellate Court'), wherein, the C.M.A. is filed challenging the dismissal order dtd. 15/3/2024 in I.A. No. 588 of 2023 in O.S. No. 480 of 2023 on the file of learned Principal Junior Civil Judge-cum-VIII Additional Metropolitan Magistrate, Ranga Reddy District, Kukatpally, (for short, 'the Trial Court') filed under Order XXXIX Rule 1 and 2 of the CPC seeking temporary injunction against the defendant and his agents from interfering with the peaceful possession and enjoyment of the plaintiff over the suit schedule property, has been dismissed.

(3.) The revision petitioner is the defendant and the respondent is the plaintiff before the Trial Court. For the sake of convenience, hereinafter, the parties will be referred to as arrayed before the Trial Court in O.S. No. 480 of 2023.