RANGINENI SURYA PRAKASH Vs. SURESH BELA

JUDGEMENT

(1.) Heard Mrs Vedula Chitralekha, learned counsel appearing on behalf of the petitioners and Mr V.Rohith, learned counsel appearing on behalf of respondent.

(2.) This civil revision petition under Article 227 of the Constitution of India is filed challenging the legality and propriety of the order dtd. 11/11/2022 in I.A.No.274 of 2021 in O.S.No.33 of 2021 on the file of Principal Junior Civil Judge, at Adilabad whereunder the petition filed by the respondent/defendant under Order XV-A Rule 1 of C.P.C. was partly allowed. PERUSED THE RECORD. DISCUSSION AND CONCLUSION. DISCUSSION:

(3.) The petitioners in the present civil revision petition are the plaintiffs in O.S.No.33 of 2021 on the file of Principal Junior Civil Judge, at Adilabad which is a suit filed under Sec. 26 and Orders IV and VII C.P.C for declaration of title and perpetual injunction in respect of plaint schedule land and in the said suit I.A.No.275 of 2021 had been filed by the respondent herein under Order XV-A Rule 1 of C.P.C. praying the Court to direct the 1st petitioner herein to deposit Rs.1,05,000.00 in the Court and shall continue to deposit Rs.15,000.00 every month thereafter within a week from 5th day of every month until further order or till the judgment is rendered or to pass any other order the Court may deem fit and proper in the facts and circumstances of the case.