T.Amarnath Goud,J. - (1.)Civil Revision Petition No.948 of 2021 was directed against the order dated 29.04.2021 passed in I.A.No.805 of 2020 in O.S.No.322 of 2020 on the file of the Court of the Principal Junior Civil Judge, Sangareddy, wherein and whereby the trial Court dismissed the said I.A., filed by the respondent Nos.1 to 3 herein / plaintiffs seeking to grant temporary injunction.
(2.)Civil Revision Petition No.944 of 2021 was directed against the order dated 01.06.2021 passed in I.A.No.1226 of 2020 in I.A.No.805 of 2020 in O.S.No.322 of 2020 on the file of the Court of the Principal Junior Civil Judge, Sangareddy, wherein and whereby the trial Court allowed the said I.A. filed by the respondent Nos.1 to 3 herein / plaintiffs seeking to grant police protection.
(3.)The facts germane for consideration in this Civil Revision Petition, in nutshell, are that respondent Nos.1 to 3 herein filed O.S.No.322 of 2020 on the file of the Court of the Principal Junior Civil Judge, Sangareddy, for permanent injunction restraining the petitioners herein and others from interfering with the land in Sy.No.346/AA/2 admeasuring Ac.0-085 guntas of Kalvakunta village. The case of the respondents being the plaintiffs in the said suit was that they and one R.V.Goverdhan Naik are the joint pattedars, owners and possessors of open land bearing Sy.No.346/AA/2 admeasuring Ac.0.10 1/2 guntas, situated at Kalvakunta, Sangareddy Mandal and District. Originally the said survey number belong to Manne Narsimlu, Manne Shivunamma and Manne Krishna all are residents of Kalvakunta from whom they purchased the said land under registered sale deed No.1908 of 2010 on 05.3.2010 for a total sale consideration of Rs.5,25,000/- and since then they are in peaceful possession and enjoyment of the same. The petitioners and said Goverdhan Naik are having their undivided shares in the suit land to the extent of 50% to Petitioner No.1, Petitioners 2 and 3 and Goverdhan Naik are having 16.66% each. The said Sy.No.346/AA to the extent of Ac.0-08 1/2 guntas is the subject matter of the suit.
3 It is further stated that since the petitioners herein and others are trying to interfere with their possession over the said property without any manner of right, the respondent Nos.1 to 3 filed the suit seeking permanent injunction. The respondents/plaintiffs filed I.A.No.805 of 2020 under Order XXXIX Rules 1 and 2 read with Section 151 CPC, seeking temporary injunction. The respondents also filed I.A.No.1226 of 2020, seeking police protection.