VELAGA NARAYANA Vs. BOMMAKANTI SRINIVAS

JUDGEMENT

(1.) This Civil Revision Petition is filed under Article 227 of Constitution of India against the order dated 22-10-2013 in I.A.No.897 of 2013 in O.S.No.467 of 2012 on the file of the II Additional Junior Civil Judge, Warangal.

(2.) Heard the learned counsel appearing for the petitioners/plaintiffs and the learned counsel appearing for the respondents/defendants.

(3.) The brief facts of the case are that the petitioners/plaintiffs filed a suit for bare injunction in respect of small pieces of land covered by Sy.No.257/D of Thimmapur village against the respondents/defendants. According to them, they purchased the said lands under registered sale deeds and have been in possession and enjoyment of the said lands.