GUMMADI USHA RANI Vs. SURE MALLIKARJUNA RAO

JUDGEMENT

(1.) Heard Sri M.Venkata Siva Teja, learned counsel for the petitioners and perused the material on record.

(2.) The present Civil Revision Petition under Article 227 of the Constitution of India has been filed by the petitioners (defendants 1 and 2), challenging the order dtd. 19/8/2025 passed in O.S.No.773 of 2019 in the Court of the V Additional Junior Civil Judge, Vijayawada, on the petitioners" application in I.A.No.457 of 2025 under Sec. 151 of the Code of Civil Procedure (in short "C.P.C") to struck down the advocate commissioner's report dtd. 8/7/2025 filed in I.A.No.178 of 2023 in the said suit.

(3.) The suit was filed by the plaintiffs/respondents for permanent injunction along with the other reliefs.