NAVVA DAMANESWARA RAO Vs. L. SARITHA

JUDGEMENT

(1.) This appeal is filed by the appellant/3rd defendant challenging the order dt.29-11-2018 in I.A.No.153 of 2017 in O.S.No.56 of 2017 of the V Additional District Judge at Bhongir.

(2.) Respondent Nos.1 to 5 had filed the said suit against the appellant and two others in respect of 7 plots of land located in Sy.Nos.187/B/3, 188/B/3, 189/B/3, 164/G/3, 165/B/4, 188/D, 187/B/3, 188/B/3, 189/B/3, 189/B/3, 164/g/3, 165/B/4 and 188/D, total admeasuring 1880 sq. yds situated at Datherpally village, Yadagirigutta Mandal, Yadadri Bhongir District. They claimed that they are in possession of the said land and the appellant, who has no concern with the suit schedule property, is trying to grab the suit schedule property with the collusion of unsocial elements.

(3.) Along with the plaint, the respondent filed I.A.No.153 of 2017 under Order XXXIX Rule 1 and 2 C.P.C. for grant of ad interim injunction restraining the appellant and other defendants from interfering with the peaceful possession and enjoyment of respondent Nos.1 to 5 reiterating the contents of the plaint.