K. Yadamma And 3 Others vs K.B. Raju And Another
2021 Latest Caselaw 3771 Tel

           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:

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.

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

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