LAWS(TLNG)-2021-3-37

P. MADHU MADHUSUDHAN Vs. T. SANTOSH

Decided On March 12, 2021
P. Madhu Madhusudhan Appellant
V/S
T. Santosh Respondents

JUDGEMENT

(1.) This Civil Revision Petition is filed challenging the order dated 20.01.2021 in I.A. No.344 of 2020 in O.S. No.394 of 2020 of the XI Junior Civil Judge, City Civil Court, Secunderabad.

(2.) The petitioners are the defendants in the suit.

(3.) The respondents filed the suit against the petitioners for perpetual injunction restraining the petitioners from interfering with the A, B and C schedule properties.