TALAPALA RAJESWARI Vs. MANNEMALA SUKUMAR REDDY

JUDGEMENT

(1.) Heard Sri V. Sai Kumar, learned counsel for the petitioner and Sri Komara Prudhvi Raj, learned counsel for the respondent.

(2.) The sole defendant in the suit O.S.No.68 of 2025 on the file of the learned Principal Civil Judge (Junior Division), Kavali, SPSR Nellore District, filed this civil revision petition (hereinafter referred to as 'revision') complaining that I.A.No.193 of 2025 has not been disposed of.

(3.) The respondent/plaintiff instituted O.S.No.68 of 2025 seeking perpetual injunction restraining the defendant, her men, assignees and her legal representatives from evicting the plaintiff forcibly from the plaint schedule property without following due process of law.