KANNE SATYANARAYANA Vs. ARELLI VENKATA LAXMI

JUDGEMENT

(1.) Heard Mr. Ajay Kumar Madisetty, learned counsel for the petitioners and Mr. MVM Avaneendra, learned counsel for the respondent.

(2.) This revision is filed under Article - 227 of the Constitution of India challenging the order dtd. 2/8/2023 in I.A. No.259 of 2023 in A.S. No.100 of 2022 passed by learned I Additional District Judge, Warangal.

(3.) The respondent - Plaintiff had filed a suit vide O.S. No.363 of 2007 against the petitioners herein - defendants seeking recovery of possession, mandatory and perpetual injunctions in respect of schedule 'A' and 'B' properties i.e., eviction of the defendants from suit schedule 'B' property and hand over the vacant possession of the same to her and also a direction to the defendants to remove the unauthorized and illegally raised pillars and basement over the suit schedule 'B' property and restraining the defendants and their agents from interfering with her exclusive and peaceful possession over the suit schedule 'A' property in any manner.