JONNALGADDA RAJENDRA PRASAD/EDUKONDALUR RP AND ORS. Vs. SRI YOGANANDA LAKSHMI NARASIMHASWAMI VARI TEMPLE

JUDGEMENT

(1.) Aggrieved by the grant of an interim order of injunction pending a suit for permanent injunction, the defendants have come up with the above revision under Article 227 of the Constitution of India.

(2.) Heard Mr. P.R. Prasad, learned counsel for the petitioners.

(3.) The respondent herein filed a suit in O.S.No.55 of 2015 on the file of the Principal Junior Civil Judge at Avanigadda, praying for a decree of permanent injunction restraining the petitioners herein (defendants in the suit) from interfering with the plaintiff's peaceful possession and enjoyment of the suit schedule property. The suit schedule property was described as a vacant site of an extent of 963.30 square yards in R.S.No.452/1 situate in Nidumolu Village of Movva Mandal, Krishna District. Along with the suit, the respondent/plaintiff filed an application in I.A.No.337 of 2015, for an interim order of injunction. The said application was dismissed by the Trial Court by an order dtd. 3/6/2016.