JINJALA VENKATAIAH Vs. MUPPAVARAM SAIDA CHARY

JUDGEMENT

(1.) The present Civil Revision Petition is filed aggrieved by the order dtd. 28/6/2024 in I.A. No. 335 of 2023 in I.A. No.66 of 2022 in O.S. No.80 of 2022 passed by the Additional Junior Civil Judge, at Devarakonda (for short 'Trial Court').

(2.) The petitioners herein are the petitioners in the interlocutory application and defendants in the suit filed for perpetual injunction. The Respondent herein is the plaintiff in the said suit.

(3.) Heard learned counsel for the petitioner, learned counsel for the respondent and perused the record.