BODUGU GURARAVIAH AND ORS Vs. VIPPRAPALI SAIRAM

JUDGEMENT

(1.) This Civil Revision Petition is filed assailing the order dt.08.02.2018 in I.A.No.919 of 2017 in O.S.No.63 of 2009 of the Senior Civil Judge, Srikalahasthi, Chittoor District.

(2.) Petitioners are defendants in the above suit. The respondent/plaintiff filed the said suit against the petitioners/defendants for perpetual injunction restraining the petitioners from interfering with his peaceful possession and enjoyment of the plaint schedule property.

(3.) It is contended by the respondent/plaintiff that he purchased the properties from one V.Subbamma under registered sale deed dt.07.03.2007 and has been in possession of the plaint schedule property, but the petitioners, who are strangers to the plaint schedule property and have no right title or interest in the property, are trying to dispossess him from the plaint schedule property.