MAGANTI PHALGUNA Vs. NARSOLLA BALAMANI

JUDGEMENT

(1.) Heard Sri Maganti Satyanarayana, learned counsel for the petitioner and Sri Thimmaraju Ramachandra Rao, learned counsel for respondent Nos.1 and 2. Perused the entire record.

(2.) Aggrieved by the order dtd. 30/4/2024 passed by learned Junior Civil Judge-cum-Metropolitan Magistrate at Chevella, Ranga Reddy District ('trial Court'), in I.A.No.1934 of 2023 in O.S.No.325 of 2021, wherein petition filed under Order VII Rule 11 of CPC filed seeking rejection of plaint was dismissed, the present revision is preferred.

(3.) Brief facts of the case are that respondent Nos.1 and 2 herein have filed suit for perpetual injunction against the revision petitioner and respondent Nos.3 to 5 herein with respect to suit schedule properties consisting of Ac.0- 09 guntas in Sy.No.188/E/1 and Ac.0-06 guntas in Sy.No.188/E/3 situated at Hythabad Village, Shabad Mandal, Ranga Reddy District. Respondent Nos.1 and 2 herein claim to be the owners of the suit schedule properties as the same were their ancestral properties and are in possession of the same. Respondent Nos.1 and 2 alleged that respondent No.4 along with others i.e., the revision petitioner and respondent No.3 and 5 have made attempts to grab the suit schedule properties and such attempts were resisted by respondent Nos.1 and 2 and such instances led to filing of the suit for perpetual injunction.