PUNCHALAPALLI VIJITHA Vs. PITTA HARI BABU

JUDGEMENT

(1.) This Civil Revision Petition under Article 227 of Constitution of India is preferred against the order passed by the II Additional Junior Civil Judge-cum-II Additional Metropolitan Magistrate at Malkajgiri in I.A.No.893 of 2021 in O.S.No.557 of 2020, dt.25/11/2022.

(2.) Heard Sri Ashutosh B. Joshi, learned counsel for Revision Petitioners, and perused the record. Though the name of Sri B.Srinivas is shown in the cause list as counsel for the Respondent, he did not appear and a request for adjournment was made on his behalf after the learned counsel for the Petitioners had concluded his submissions. The said request for adjournment was declined by the Court, as notices to Respondent in this civil revision petition were ordered on 6/1/2023 directing the matter to be listed on 27.012023. On 27/1/2023 when the matter was taken, as there was no representation on behalf of the Respondent, even though the name of learned counsel was shown in the cause list on the said date and the matter was directed to be listed today i.e., 3/2/2023. Thus, this court proceeded to dispose of the matter.

(3.) The Petitioners herein are the Defendants in the suit instituted by the Respondent herein as Plaintiff. The Respondent/Plaintiff has filed the suit for grant of perpetual injunction seeking to restrain the Defendants and their agents from interfering with the peaceful possession and enjoyment of the residential house i.e., the suit schedule property by the Plaintiff.