K. Yadamma vs K.B. Raju

Citation : 2021 Latest Caselaw 3769 Tel
Judgement Date : 25 November, 2021

Telangana High Court
K. Yadamma vs K.B. Raju on 25 November, 2021
Bench: P Naveen Rao, P.Sree Sudha
           THE HON'BLE SRI JUSTICE P. NAVEEN RAO
                            AND
           THE HON'BLE SMT JUSTICE P. SREE SUDHA

   CIVIL MISCELLANEOUS APPEAL Nos.311 & 315 OF 2021

                         Date:25.11.2021

C.M.A.No.311 of 2021:

Between:

K. Yadamma, W/o. Late K. Yadaiah,
Aged 61 years, Occ: Household,
R/o. Langer House, Hyderabad
And others

                                           .. Appellants

     And


K. B. Raju, S/o. Late Balaiah,
Aged 50 years, Occ: Business,
R/o. 9-2-394, Langer House,
Hyderabad and others

                                           .. Respondents

The Court made the following:

-2-

THE HON'BLE SRI JUSTICE P. NAVEEN RAO AND THE HON'BLE SMT JUSTICE P. SREE SUDHA CIVIL MISCELLANEOUS APPEAL Nos.311 & 315 OF 2021 COMMON JUDGMENT: (Per Hon'ble Sri Justice P.Naveen Rao) Heard Sri D. B. Chaitanya, learned counsel for the appellants, and Sri Sarosh Sam Bastawala, learned counsel appearing for respondent No.1.

2. These two appeals are preferred challenging the common order passed in I.A.Nos.449 and 450 of 2021 in O.S.No.120 of 2021, dated 15.06.2021, on the file of XXV Additional Chief Judge, City Civil Court, Hyderabad, whereunder both the applications were allowed and respondent Nos.1 to 5 therein were restrained by way of interim injunction from making any construction in the property purchased under four registered sale deeds marked as Ex.P1, Ex.P3 to Ex.P5 and respondent Nos.1 to 5 and their men were restrained from alienating or creating any third party interest over the property under the said exhibits.

3. This Court by order dated 01.09.2021 granted interim suspension as prayed for.

4. Sri Sarosh Sam Bastawala, learned counsel appearing for respondent No.1, on instructions, fairly submits that he has no objection to allow the appeals. The fair submission of learned counsel appearing for respondent No.1 results in setting aside the common order in both the applications. -3-

5. In view of the fair submission of the learned counsel appearing for respondent No.1, both these appeals are allowed setting aside the common order of the trial Court in I.A.Nos.449 and 450 of 2021, dated 15.06.2021. It is open to the parties to seek expeditious disposal of the suit. Miscellaneous Petitions, if any, pending shall stand closed.

___________________ P. NAVEEN RAO, J ____________________ P. SREE SUDHA, J Date:25.11.2021 KH/Pt -4- THE HON'BLE SRI JUSTICE P. NAVEEN RAO AND THE HON'BLE SMT JUSTICE P. SREE SUDHA CIVIL MISCELLANEOUS APPEAL Nos.311 & 315 OF 2021 Date:25.11.2021 KH/Pt