K R CHALAPATHI Vs. T SATYANARAYANAIAH

JUDGEMENT

(1.) This revision is filed against the judgment in C.M.A.No.2 of 1996 on the file of the Vacation Civil Judge, Anantapur.

(2.) The suit O.S.No.271 of 1996 was filed for the injunction by the tenant seeking direction to restrain the landlord from interfering with the peaceful possession and enjoyment of the land which is alleged to have been leased out to the alleged representative of the petitioner for the purpose of establishing petrol pump. The Trial Court after considering rival contentions, granted injunction as prayed for. The landlord preferred C.M.A. No.2 of 1996 before the Vacation Civil Judge, Anantapur and the same was disposed of in favour of the appellant.

(3.) Aggrieved by the said judgment, the present Civil Revision Petition is filed by the tenant.