P V RAMAKRISHNAM RAJU Vs. VIGNAN CONSTRUCTIONS

JUDGEMENT

(1.) Since the facts of the case, issues involved and the parties in both these appeals are identical, both these appeals are being disposed of by this common order.

(2.) C.M.A.Nos.658 and 681 of 2019 are filed by the same appellant/plaintiff under Order XLIII Rule 1(r) of C.P.C., challenging the common order, dated 02.04.2019, passed in I.A.Nos.2948 and 2949 of 2014 respectively in O.S.No.1357 of 2014, by the II Additional District Judge, Ranga Reddy District at L.B.Nagar, whereby, the petitions filed by the appellant/plaintiff under Order XXXIX Rules 1 & 2 of CPC seeking temporary injunction restraining the respondents/defendants from alienating the suit schedule properties (I.A.No.2948/2014) and the petition filed under Order XXXIX Rules 1 and 2 of CPC seeking temporary injunction restraining the respondents/defendants from interfering with the peaceful possession and enjoyment of the suit schedule properties (I.A.No.2949/2014), were dismissed.

(3.) Heard both sides. Perused the record.