T. MUNILAKSHMI AND ORS. Vs. A. RAJENDRA REDDY

JUDGEMENT

(1.) HEARD Sri T.C. Krishnan, learned counsel for the petitioners and Sri J. Ugra Narasimha, learned counsel for respondent. This Revision Petition is filed challenging the Order dt. 01 -05 -2014 in I.A. No. 897 of 2011 in O.S. No. 1143 of 2009 of the Principal Junior Civil Judge, Tirupati.

(2.) THE petitioners are defendants in the above suit. The said suit was filed by the respondent against the petitioners for declaration of title, recovery of possession and for mandatory injunction in respect of plaint B schedule property of the suit.

(3.) THE petitioners filed Written Statement denying the suit allegations and denying the allegation that they have encroached any property of the respondents.