BEECHIREDDYGARI MOHAN REDDY Vs. KAYAM KIRAN KUMAR

JUDGEMENT

(1.) This revision, under Article 227 of the Constitution of India, is preferred against the order, dtd. 8/12/2021, dismissing I.A.No.1089 of 2021 in O.S.No.82 of 2015 on the file of the Court of the Principal Junior Civil Judge, Puttur, filed by defendants 1 to 4 under Order XIV Rule 5 CPC and Sec. 151 CPC to frame the following additional issues:

(2.) Heard Sri P.Gangarami Reddy, learned senior counsel for the revision petitioners/defendants.

(3.) The respondent/plaintiff filed the suit in O.S.No.82 of 2015 seeking the relief of perpetual injunction restraining the defendants, their men, agents etc., from in anyway entering into or interfering with the plaintiff's peaceful possession and enjoyment of the plaint schedule property of Ac.0.32 cents of dry land in Sy.No.33/8F situated in Tirupathi, Chittoor District.