ATLURI PALLAVI Vs. KESANDLA NARAYANA REDDY

JUDGEMENT

(1.) This Appeal is preferred challenging the order dt.22.09.2020 in IA.No.294 of 2020 in OS.No.70 of 2020 on the file of the XVI Additional District & Sessions Judge, Ranga Reddy at Malkajgiri.

(2.) The appellants herein are the plaintiffs in the above suit.

(3.) The said suit had been filed by the appellants against the sole respondent for a perpetual injunction restraining the respondent from interfering with their peaceful possession and enjoyment of the suit schedule property.