MUTHE RAJESHAM Vs. BAKAM LINGAIAH

JUDGEMENT

(1.) HEARD the learned counsel for petitioner and the learned counsel for respondents.

(2.) THIS Revision is filed against the order in Tr.O.P.No.455 of 2013 dated 10.04.2014 passed by the Principal District Judge, Adilabad in the application filed by the respondents.

(3.) THE petitioners herein filed O.S.No.108 of 2002 on the file of the Court of the Junior Civil Judge, Luxettipet for grant of perpetual injunction in respect of an extent of Ac.0 -06 guntas in survey No.90 within the boundaries mentioned therein and situated at Theegal Pahad Village. The said suit was later on made over to the Court of the Junior Civil Judge, Mancherial and was renumbered as O.S.No.513 of 2005 and it is reserved for judgment by docket order dated 28.02.2014. The suit schedule in the said suit was amended by substituting survey No.91 in place of survey No.90 pursuant to an order of this Court in CRP.No.3704 of 2011 dated 13.02.2012.