MEGHAMALINI Vs. PENDYALA VENKAT REDDY

JUDGEMENT

(1.) This Revision is directed against the judgment and decree dtd. 7/8/2024 in CMA.No.17 of 2022 on the file of the Principal District Judge, Vikarabad.

(2.) Petitioners are plaintiffs who filed O.S.No. 418 of 2021 on the file of the Junior Civil Judge, Tandur seeking the relief of perpetual injunction. They also filed I.A. No.1018 of 2021, under Order 39 Rules 1 and 2 read with Sec. 151 CPC for temporary injunction to restrain respondent/defendant from interfering with their peaceful possession over the petition schedule plot.

(3.) For convenience sake, parties are referred to as they are arrayed in the suit.