JASTI SATYAVATI Vs. BOLLEPALLI SURESH BABU

JUDGEMENT

(1.) All these three civil revision petitions under Article 227 of the Constitution of India are filed challenging the orders passed by the Principal Junior Civil Judge, Addanki, Prakasam District in I.A.Nos.179, 177 & 178 of 2025 in O.S.No.133 of 2012 dtd. 23/7/2025.

(2.) O.S.No.133 of 2012 is filed for declaration of passage rights of plaintiff to reach Z Z1 marked bazaar through X series passage and for granting consequential permanent injunction in favour of plaintiff, restraining the defendants and their men, from in anyway interfering with 'X' series passage right of plaintiff to reach Z Z1 marked bazaar and to award costs of the suit.

(3.) The petitioner herein is the plaintiff and the respondents are defendants in the suit. For the sake of convenience, the parties are herein referred as arrayed before the Court below.