A. RAMULU Vs. K. ANASUYA

JUDGEMENT

(1.) This Revision petition is filed under Article 227 of the Constitution of India challenging the order dated 21.04.2016 passed in I.A. No.896 of 2015 in O.S. No.476 of 2013 of the Principal Junior Civil Judge, Ranga Reddy District.

(2.) The petitioners herein are the defendants 1 and 2 in the said suit.

(3.) The first respondent has filed the said suit against the petitioners and the respondents 2 and 3 for a perpetual injunction restraining them from interfering with her alleged possession and enjoyment of the suit schedule property. She claimed to have purchased the same under a registered sale deed dated 30.08.2012 from one K.Buchi Reddy and Narsimha Reddy, who, according to her, were granted certificates under Section 38-E of the A.P. (Telangana Area) Tenancy and Agricultural Lands Act, 1950. She alleged that the petitioners and the respondents 2 and 3, who do not have any concern with the suit schedule property, are trying to grab the same; and that on 16.10.2013 they came to the suit schedule property and tried illegally to enter into it with an intention to grab it.