ANIREDDY AMRUTHA DEVI Vs. CHERUPALLY PRAKASH

JUDGEMENT

(1.) Heard Sri P.Venkat Reddy, learned counsel for the petitioners. Despite service of notice, there is no representation on behalf of respondent.

(2.) The petitioners/defendants have filed the present revision seeking to set aside the order dtd. 11/11/2022 in I.A.No.390 of 2022 in O.S.No.8 of 2016 passed by the Principal Junior Civil Judge at Miryalaguda.

(3.) Perusal of the record would reveal that the respondent/plaintiff filed O.S.No.8 of 2016 before the learned Principal Junior Civil Judge at Miryalaguda against the petitioners/defendants seeking perpetual injunction restraining the petitioners herein from forcibly evicting the plaintiff from the suit schedule property as long as he pays the lease amount to the defendants in respect of the suit schedule property i.e. H.No.19-2 part, 4th shop admeasuring 10sq.yards, Pooja Medical Hall situated at Shakuntala and Raghava Talkies complex, Church Road, Miryalaguda Town, Nalgonda District.