CHINTHA SRINIVAS Vs. SARASWATHI VIDHYAMANDIR HIGH SCHOOL

JUDGEMENT

(1.) Heard Sri P.Sri Raghu Ram, learned Senior Counsel Assisted by Sri P.Sri Ram, learned counsel appearing for the appellants, Sri L.Ravi Chander, learned Senior Counsel representing Sri K.Sarala Mahender Reddy, learned counsel appearing for the respondent No.1 in C.M.A.No.376 of 2025 and Sri K.Ravi Mahender, learned counsel appearing for the respondent No.3 in C.M.A.No.375 of 2025, Sri K.M.Mahender Reddy, learned counsel appearing for the respondent No.2 in C.M.A.No.376 of 2025, Sri P.Srinivas Reddy, learned counsel representing Sri G.Sumanth Kumar, learned counsel appearing for the respondent No.2 in C.M.A.No.375 of 2025 and Sri B.Dasarath Reddy, learned counsel representing Sri V.AmruthaRao, learned counsel appearing for the respondent No.1 in C.M.A.No.375 of 2025.

(2.) Both the CAs are arising out of a common order of granting temporary injunction in favour of the respondent No.3 Education Society and dismissing the application of the appellants for grant of temporary injunction.

(3.) C.M.A.No.375 of 2025 is filed against the orders passed in I.A.No.238 of 2024 in O.S.No.6 of 2024 wherein the appellants are the petitioners and plaintiffs in O.S.No.6 of 2024 claiming to be the purchasers of the suit schedule property under a registered sale deed which is executed during 2013-2024. Whereas the main suit O.S.No.6 of 2024 is filed seeking a decree of perpetual injunction.