SOCIETY OF TRUSTEES Vs. INDIGENOUS CHRUCHES

JUDGEMENT

(1.) This Civil Revision Petition is directed against the order dated 08.04.2019 in I.A.No.589 of 2018 in O.S.No.412 of 2015 on the file of the court of learned I Additional Junior Civil Judge, Tenali.

(2.) The petitioner as the plaintiff represented by Sri R.Veerachary, described as authorized person on its behalf, instituted the suit for relief of permanent injunction in its favour, against the respondents-defendants from interfering with administration, functioning as well as possession of the plaint schedule property and for costs.

(3.) An extent of 375 Sq.yards in S.No.654/17 and 687/5 in Tenali town at Ward No.11, Block No.7 bearing Door No.5-22-12, presently at Paddisompet, Ithanagar, Tenali, Guntur District named as 'Berachah Prayer House' is the plaint schedule property. It shall be referred to hereinafter as, 'the suit property'.