N. SAILESH PRASAD Vs. NANNAPANENI VENKATA SUBBAMMA

JUDGEMENT

(1.) This Civil Miscellaneozus Appeal is filed challenging the order dt.02.05.2019 in I.A. No.799 of 2019 in O.S. No.537 of 2018 of the II Additional District Judge, Ranga Reddy District at L.B. Nagar.

(2.) The Court below had rejected the plaint in the said suit by an order passed in I.A. No.108 of 2019, and as a consequence of the said order dismissed I.A. No.799 of 2019 filed by the appellant under Order XXXIX Rule 1 and 2 CPC restraining the respondent from changing the nature of the suit schedule property by making constructions therein.

(3.) By a separate order passed in A.S. No.454 of 2019 filed by the appellant challenging the judgment and decree dt.02.05.2019 in I.A. No.108 of 2019 in O.S. No.537 of 2018, the said judgment and decree have been set aside, and the matter was remanded to the Court of the II Additional District Judge, Ranga Reddy District at L.B. Nagar for fresh consideration.