BEZAWADA MASTAN Vs. MATCHARLA VENKATA LAKSHMI NARAYANA GUPTA

JUDGEMENT

(1.) Defendant in suit filed the above revision against the order dtd. 21/11/2022 in I.A.No.449 of 2022 in O.S.No.55 of 2015 on the file of the Principal Junior Civil Judge at Anakapalle.

(2.) Suit O.S.No.55 of 2015 was filed by the plaintiff seeking perpetual injunction. Plaintiff filed I.A.No.187 of 2015 under Order 39 rules 1 and 2, r/w Sec. 151 of CPC to grant exparte ad-interim injunction. The Court ordered notice. as per the plaint, plaint schedule property is shown as vacant site, admeasuring 163.77 square yards in survey No.21/1, 22, 23, 24-1, 27-1 adjoining to house plot 78 in Pisinikada Village, Anakapalle Mandal. Later, plaintiff in the plaint requested the Court to close the interlocutory application. Recording the same, I.A.No.187 of 2015 was closed on 23/8/2021.

(3.) Defendant filed the written statement in July, 2015. In the written statement it was contended inter alia that, defendant purchased the property under registered sale deed dtd. 1/4/2015. Defendant constructed house in the schedule property and, also constructed compound wall by obtaining permission from the local authority. It was further contended that, he also got electricity service connection No.1567 to the house constructed in the schedule property.