GADDEPPA AND ORS. Vs. BHEEMANNA AND ORS.

JUDGEMENT

(1.) In this Civil Revision Petition, the petitioners/defendants seek to set aside the order dtd. 22/12/2017 in I.A.No.482 of 2017 in O.S.No.141 of 2016 passed by the Senior Civil Judge, Gadwal.

(2.) The parties in this revision are referred as they were arrayed before the Trial Court.

(3.) The respondents 1 to 5 herein/plaintiffs filed the suit for declaration of title wherein they filed I.A.No.865 of 2016 for temporary injunction. The Trial Court by order dtd. 24/11/2016 granted ad interim injunction. The defendants did not choose to file counter and therefore, the Trial Court made the ex parte ad interim injunction order absolute. When the injunction order was in force, on 30/11/2016, the defendants tried to interfere with the suit land and did not allow the plaintiffs to cultivate the suit lands. Therefore, the plaintiffs filed I.A.No.482 of 2017 seeking police aid.