AKKIRAJU PANDURANGA RAO Vs. GUNDLAPALLY RANGA RAO

JUDGEMENT

(1.) Leave granted.

(2.) Being aggrieved by the order dtd. 12/6/2023 passed in Civil Revision Petition No.411/2023 and Civil Revision Petition No.417/2023 by the High Court for the State of Telangana at Hyderabad, the appellants are before this Court.

(3.) Briefly stated, the facts of the case are that the appellants herein are the owners in possession of agricultural land in Sy Nos.19/2 and 18/5 to an extent of Ac.2-75 cents and Ac.0-71 cents respectively, totally admeasuring Ac.3-49 cents situated at Nadigudem village and mandal, Nalgonda District (hereinafter referred to as 'suit property'). The respondent herein, having his land on the northern boundary of the suit property, allegedly started causing interference with the appellants' possession.