CHILPURI RAJI REDDY Vs. BYKANI MALLAIAH

JUDGEMENT

(1.) Both these Civil Revision Petitions arise out of the same suit between the same parties, and so they are therefore disposed of by this common order.

(2.) The petitioners herein are defendants in O.S.No.88 of 2016 on the file of Additional Junior Civil Judge, Husnabad.

(3.) The respondent filed the said suit against the petitioners for a perpetual injunction restraining the petitioners from interfering with his alleged possession and enjoyment of the plaint schedule property which is an agricultural land. He asserted that he is the absolute owner thereof having purchased it from the original owner forty-four years prior to the filing of the suit through a simple sale deed and contended that he got mutated his name as pattadar and possessor in the Revenue records through ROR proceedings. He also contended that he obtained Pattadar Passbook and title deed in his favour and that Patta number is 1231. He alleged that petitioners without having right, title or interest in the subject property are trying to interfere with possession of the plaint schedule property and so he filed the suit.