MALIKIREDDY VANAMALA Vs. THOKALA SAMPATH REDDY

JUDGEMENT

(1.) Heard Mr. C. Hari Preeth, learned Counsel for the Petitioner - defendant No.1 and Mr. Kadaru Prabhakar Rao, learned counsel for respondent No.1 - Plaintiff. Respondent Nos.2 to 9 are not necessary parties as per the cause title.

(2.) This Civil Revision Petition is filed under Article - 227 of the Constitution of India challenging the order dtd. 2/7/2025 in I.A. No.558 of 2024 in O.S. No.603 of 2011 passed by learned I Additional Senior Civil Judge, Hanumakonda.

(3.) Respondent No.1 has filed a suit in O.S. No.603 of 2011 against the petitioner herein and respondent Nos.2 to 7 herein for declaration and perpetual injunction. Respondent Nos.8 and 9 herein being subsequent purchasers from defendant Nos.1 to 3 were impleaded as per the orders dtd. 15/12/2016 in I.A. No.335 of 2016.