R LOKESH Vs. D GOVINDA SWAMY & ORS

JUDGEMENT

(1.) These three Revisions arise out of the same suit between the same parties. Therefore, they are being disposed of by this common order.

(2.) The petitioner, in all these cases, is the plaintiff in O.S. No.82 of 2013 on the file of the Principal Junior Civil Judge, Chittoor (for short, 'the Court below').

(3.) The said suit was filed by the petitioner for a perpetual injunction restraining the respondents from interfering with his possession and enjoyment of the plaint schedule property.