C. MAMATHA Vs. K. PARVATHAMMA

JUDGEMENT

(1.) Heard Ms. S. Parineeta, learned counsel for the petitioner.

(2.) The plaintiff in the suit has filed this petition under Article 227 of the Constitution of India. The respondents are the defendants in the suit.

(3.) The petitioner filed O.S.No.153 of 2021 in the Court of Principal Junior Civil Judge, Punganur for permanent injunction for the plaint schedule property.