SUBRAMANYAM ABHI Vs. T.V. SHAMSON RAJU

JUDGEMENT

(1.) The present Civil Miscellaneous Appeal has been filed against a docket order dtd. 2/5/2025 passed by the learned II Additional District and Sessions Judge, Ranga Reddy District, at L.B. Nagar ('Trial Court') in an application filed by the appellant for interim injunction against the respondents/defendants from interfering with the peaceful possession.

(2.) The appellant is the plaintiff in a Suit for declaration of title against the respondents/defendants in respect of the suit schedule properties viz., lands in Sy.No.376/3/A situated at Batasingaram Revenue Village and Gram Panchayat, Abdullapur Revenue Mandal, Ranga Reddy District. The Trial Court dismissed the appellant's I.A. on the ground that the appellant had failed to establish his possession over the suit schedule properties as on the date of filing of the I.A.

(3.) We have heard learned Senior Counsel appearing for the appellant/plaintiff and learned counsel appearing for the respondents/defendants.