BHANOTH MANGAMMA Vs. CHITLA RAM REDDY

JUDGEMENT

(1.) This Civil Revision Petition is filed against order dated 13.03.2012 in I.A.No.538 of 2011 in O.S.No.112 of 2009 on the file of the learned Senior Civil Judge, Jangaon.

(2.) I have heard Mr. Ashok Reddy, learned counsel for the petitioner, and Mr. Dantu Srinivas, learned counsel for the respondent.

(3.) The respondent filed the above-mentioned suit for permanent injunction restraining the petitioner herein from interfering with the suit schedule property. He has later on filed I.A.No.538 of 2011 under Order VI Rule 17 CPC for amendment of the plaint in order to claim the relief of declaration of title, recovery of possession and mandatory injunction to demolish the structures. It is the pleaded case of the respondent that initially an order of status quo was granted on 17.11.2009, which was extended upto 14.12.2009, and that later on, due to non-functioning of the Court on account of an agitation, the status quo order was not extended and that taking undue advantage of the absence of the interim order, the petitioner has illegally encroached upon the suit schedule property and raised the structures.