PABBISETTY SUBBARAYUDU Vs. MADAKA NARAYANA

JUDGEMENT

(1.) The present revision petition is filed aggrieved by the orders dtd. 22/9/2022 passed in I.A.No.187 of 2022 in O.S.No.114 of 2010 on the file of the Court of the learned Principal Senior Civil Judge, Kadapa.

(2.) The petitioners are the defendants and the respondent is the plaintiff in O.S.No.114 of 2010.

(3.) The respondent filed a suit in O.S.No.114 of 2010 on the file of the Court of the learned Senior Civil Judge, Kadapa for declaration of his title over the plaint schedule property, for permanent injunction restraining the petitioners herein from interfere with his peaceful possession and enjoyment of the plaint schedule property and for other reliefs.