BEZAWADA MALAKONDAIAH Vs. MANDE CHINA KONDAIAH

JUDGEMENT

(1.) This civil revision petition is directed against the order of the Court of learned Principal Junior Civil Judge, Kavali, in O.S.No.489 of 2001 passed on the docket on 06.07.2017.

(2.) The 1st petitioner Sri Bezawada Malakondaiah, since deceased, instituted the above suit against the 1st respondent Sri Mande China Kondaiah, since deceased. Both of them now represented by their respective legal representatives in this revision petition. The suit was laid for grant of permanent injunction against the respondents herein restraining them from in any way interfering with the peaceful possession and enjoyment of the petitioners, of the plaint schedule property.

(3.) The plaint schedule property is an extent of Ac.3.00 in Sy.No.187/2, Ac.1.26 cents in Sy.No.187/3, Ac.4.71 cents in Sy.No.186 in all Ac.8.97 cents at Marrigunta Village, Kondapuram Mandal, Nellore District covered by Patta No.295.