JOGANI MALLAIAH Vs. Y SURESH BABU

JUDGEMENT

(1.) This Civil Revision Petition is filed under Article 227 of the Constitution of India challenging the order dt.17.07.2018 passed in I.A.No.306 of 2018 in A.S.No.90 of 2018 on the file of VIII Additional District and Sessions Judge, Ranga Reddy District, at L.B. Nagar, Hyderabad.

(2.) The petitioner herein is plaintiff in the suit O.S.No.338 of 1999 on the file of the Principal Junior Civil Judge, West and South, Ranga Reddy District, at Saroornagar. Later, the said suit was transferred to the Court of the I Additional Junior Civil Judge, Ranga Reddy District at L.B. Nagar, and renumbered as O.S.No.2251 of 2009.

(3.) In the suit, the petitioner had sought relief of perpetual injunction restraining the defendants therein / respondents nos.1 to 6 from interfering with his alleged peaceful possession and enjoyment of the suit schedule property.