RAJETL KANCHAYYA Vs. B BHASKARAMMA

JUDGEMENT

(1.) This Revision is filed against the judgment passed in C.M.A. No.15/94 on the file of Additional District Judge, Vizianagaram.

(2.) The plaintiff who is the Revision Petitioner herein had filed the suit for perpetual injunction. He has also filed a petition for ad-interim injunction which was granted. Aggrieved by the said order the defendant preferred Civil Miscellaneous Appeal which was allowed.

(3.) Against the said Judgment in Civil Miscellaneous Appeal the present Revision is filed by the plaintiff.