DANGETI PADMAVATHI Vs. GUNDUMOGULA SRI VENKATA GOPI SATYANARAYANA

JUDGEMENT

(1.) These two revision petitions can be disposed of by a common order since the issue involved in both the cases is one and the same.

(2.) The respondents/defendants filed the above two revision petitions against the order passed by the Senior Civil Judge, Tadepalligudem, in allowing C.M.A.Nos.12 and 15 of 2002 filed by the plaintiffs against the dismissal of I.A. Nos.2203 and 1973 of 2000 in O.S. No.485 of 2000 by the Principal Junior Civil Judge, Tadepalligudem.

(3.) The plaintiffs filed the above suit for mandatory injunction directing the defendants to remove cement bricks and not to interfere with ABEF lane either by closing the same or by causing any obstruction, and other reliefs.