VADDE SHARADAMMA Vs. KHAMARUNNISA BEGUM

JUDGEMENT

(1.) Challenging the order dtd. 23/2/2022 passed in I.A.No.121 of 2022 in I.A.No.656 of 2021 in O.S.No.334 of 2021 by the Principal Junior Civil Judge, Mahaboobnagar, this revision is filed.

(2.) Heard Sri. G. Venkateshwarlu, learned counsel for the petitioners and Sri. K. Chaitanaya, learned counsel for the respondents. Perused the record.

(3.) The respondents herein/plaintiffs have filed a suit vide O.S.No.334 of 2021 before the Principal Junior Civil Judge Mahaboobnagar against the petitioners herein/defendants for perpetual injunction restraining the petitioners herein/defendants from interfering with their peaceful possession and enjoyment over the suit schedule property. In the said suit, the respondents/plaintiffs have filed a petition vide I.A.No.656 of 2021 seeking ad interim injunction and Court below vide order dtd. 28/10/2021 granted ex-parte adinterim injunction. The said I.A.No.656 of 2021 was posted to 12/11/2021 after ordering notices. According to the learned counsel for the petitioners, the said I.A.No.656 of 2021 was adjourned to 29/12/2022 from 12/11/2021 and thereafter to 23/3/2022.