Telangana High Court
Kammam Suresh vs Smt. Kandurkuri Vajramma on 15 April, 2025
Author: G.Radha Rani
Bench: G.Radha Rani
THE HONOURABLE Dr.JUSTICE G.RADHA RANI
CIVIL REVISION PETITION No.1215 of 2020
ORDER:
This Civil Revision Petition is filed by the petitioners/defendants, aggrieved by the order, dated 10.03.2020 passed by the learned V Additional District Judge, Karimnagar for allowing the CMA No.5 of 2017.
2. The respondent is the plaintiff in O.S.No.205 of 2016, which was filed seeking the relief of perpetual injunction. The respondent/plaintiff filed I.A.No.582 of 2016 seeking temporary injunction. The said I.A.No.582 of 2016 was dismissed by the trial Court. Aggrieved by the same, the respondent/plaintiff preferred CMA No.5 of 2017. The V Additional District Judge, Karimnagar, allowed the CMA setting aside the order of the trial Court in I.A.No.582 of 2016 and granted interim injunction order in favour of the respondent/plaintiff. Aggrieved by which, the present CRP is preferred by the defendants.
3. Heard Sri G.Goutham Krishna, learned counsel representing Sri Suresh Shiv Sagar, learned counsel for the petitioners 2 and Sri N.Rishi Kumar, learned counsel representing Sri N.Ashok Kumar, learned counsel for the respondent.
4. Considering that the CRP is of the year 2020 and the suit is of the year 2016, which was nine years old, it is considered fit to direct the trial Court to dispose of the suit at the earliest as expeditiously as possible and interim injunction granted in favour of respondent/plaintiff shall continue till the disposal of the main suit.
5. With the above direction, this CRP is disposed of. No costs.
Miscellaneous petitions, if any pending shall stand closed.
_____________________ Dr. G.RADHA RANI, J Dt.: 15.04.2025 mnv 3 10 THE HONOURABLE Dr.JUSTICE G.RADHA RANI CIVIL REVISION PETITION No.1215 of 2020 Dated 15.04.2025 mnv