KOMMINENI RAMA KOTAIAH Vs. JETTI SIVA PARVATHI

JUDGEMENT

(1.) The present Revision Petition is filed against the Order dtd. 28/10/2021 passed in I.A.No.4 of 2020 in A.S.No.23 of 2018 on the file of the Court of the Senior Civil Judge, Atmakur, Kurnool District.

(2.) Heard Mr.K.Siva Rama Krishna, learned counsel for the petitioner. Despite service of notice, none entered appearance on behalf of the respondent.

(3.) One Kommineni Rama Kotaiah, herein after referred to as the plaintiff filed O.S.No.201 of 2010 on the file of the Court of the Junior Civil Judge, Atmakur, Kurnool District. He filed the said suit seeking Permanent Injunction restraining the respondent/defendant and her men etc., from in any way encroaching or interfering with his peaceful possession and from objecting him from placing fencing to the plaint schedule site shown as ABCD? in the plaint plan. He purchased the plaint schedule site along with another site shown as GHIJ? in the plaint plan under Registered Sale Deed bearing Document No.1850/78 dtd. 21/7/1978 and he was in peaceful possession and enjoyment of the same.