KATAKAM BHUCHILINGAM Vs. MAHANKALI PRABHAKAR

JUDGEMENT

(1.) This Revision is filed under Article 227 of Constitution of India challenging the order dated 24.04.2018 in I.A.No.725 of 2018 in O.S.No.634 of 2010 of Principal Junior Civil Judge, Warangal.

(2.) Petitioner herein is the 3rd defendant in the suit. The respondents 1 and 2/plaintiffs filed the said suit against the petitioner seeking perpetual injunction restraining the petitioner and other respondents from interfering with the peaceful possession and enjoyment of suit schedule property to an extent of open land of 100 square yards which is part and parcel of Sy.No.255/1 of Shivunipally Village, Station Ganapur Mandal, within specified boundaries.

(3.) The petitioner/D.3 has taken a defence in his written statement that the land claimed by the petitioner does not exist in Sy.No.255/1, 255 and 257/B and D.