Heard The Learned Counsel For vs In View Of The Various Questions Of ...
2022 Latest Caselaw 9934 AP

        HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: A.S.No.371 of 2022


                            PROCEEDING SHEET

Sl.                                                                               OFFICE
                                            ORDER

No      DATE                                                                       NOTE

02.   30.12.2022   Dr. VRKS, J

                                      I.A.No.1 of 2022

Heard the learned counsel for petitioners. Perused the record.

Plaintiffs in O.S.No.1498 of 2005 and O.S.No.402 of 2019 are the appellants herein.

Learned counsel for petitioners submit that throughout the pendency of the appeal interim injunction was there in favour of these petitioners and by virtue of the judgments of the trial Court, they are in the first appeal.

As per the submissions and Exs.A.51, 52, 53 and Exs.A.1 and A.2 mentioned in the appendix of evidence of the impugned judgments, petitioners could be said to be in prima facie possession of the properties.

In view of the various questions of fact and law that are raised in the first appeal, interim injunction restraining the respondents from interfering with petitioners' possession and enjoyment of appeal mentioned properties is granted till the next date of hearing.

Issue notice to the respondents.

(contd...) Learned counsel for petitioners is permitted to take out personal notice to the respondents and file proof of service in the Registry.

List after six (6) weeks.

______________ Dr. VRKS, J Ivd