MIKKILINENI YUJAYA DINESH BABU Vs. PASALA SATYAVATHI

JUDGEMENT

(1.) Heard Sri B.Nalin Kumar, learned senior advocate, assisted by Sri MannamVenkata Krishna Rao, learned counsel for the petitioners.

(2.) The present Civil Revision Petition under Article 227 of Constitution of India has been filed by the petitioners/defendants being aggrieved from the order dtd. 10/12/2025 of rejection of their application under Order VII Rule 11 of the Code of Civil Procedure (in short 'CPC') in I.A.No.474 of 2025 in O.S.No.230 of 2021 on the file of the XI Additional District Judge, Visakhapatnam filed by the plaintiff-respondent.

(3.) The plaintiff (respondent herein) initially filed O.S.No.1492 of 2005 on the file of III Additional Senior Civil Judge, Visakhapatnam for a perpetual injunction restraining the defendants (the petitioner Nos.1, 2 & the predecessor in the interest of the petitioner Nos.3 to 5 herein) from interfering with the peaceful possession and enjoyment of the plaintiff of the suit schedule property.In the suit, the petitioners filed written statement raising various pleas. The suit was dismissed on 4/7/2016. The plaintiff filed A.S.No.155 of 2016which was dismissed as not pressed vide order dtd. 18/2/2016 passed by XI Additional District Judge, Visakhapatnam.