RAI SHETTY KANAKAIAH Vs. VENKATESHWAR ROA

JUDGEMENT

(1.) Heard Sri G. Simhadri, learned Counsel for the petitioner, and Sri J. Venkateshwara Reddy, learned Counsel for respondent No. 3.

(2.) Petitioner herein is the plaintiff and respondents are the defendants. Plaintiff filed OS No. 432 of 2014 on the file of the II Additional Junior Civil Judge at Warangal seeking to grant decree of permanent injunction restraining the defendants, their agents, workmen, employees and persons who represented on their behalf from interfering with the peaceful possession and enjoyment over the suit schedule property. The suit schedule property is 426 Sq.yards of land in Survey No. 205/D/E of Waddepally Village, Hanamkonda, Warangal District. The respondents/defendants filed JA No. 281 of 2021 under Order VII Rule 11 of Code of Civil Procedure (for short, the CPC) praying to reject the plaint.

(3.) Having regards to the order, which is proposed to be passed, the Court is not dwelling deep into the inter se dispute. Suffice to note that on considering the respective submissions, the Trial Court, by order dtd. 4/10/2021, allowed the said IA with costs and rejected the plaint. Challenging the said order and decree, the petitioner/plaintiff filed this revision.