MANGILAL CHOWDARY Vs. P. KASINATH YADAV

JUDGEMENT

(1.) This Revision is filed under Article 227 of the Constitution of India challenging the order dt.18.03.2019 in CMA.No.23 of 2018 of XVI Additional District and Sessions Judge, Ranga Reddy District modifying the order dt.19.06.2018 in I.A.No.231 of 2018 in O.S.No.204 of 2018 passed by the Addl. Junior Civil Judge, Malkajgiri, Ranga Reddy District.

(2.) Petitioners herein are the Plaintiffs in the said suit, which they had filed seeking perpetual injunction against the respondent to restrain the respondent from interfering with their alleged peaceful possession and enjoyment of the suit schedule property.

(3.) Petitioners pleaded that they acquired the suit schedule property bearing plot No.5 in Survey No.146(part) of Nagaram village, Keesara Mandal, Medchal-Malkajgiri District under a registered Sale Deed dt.22.09.2017 executed in their favour by one V.Goverdhan Reddy and others. They contended that construction permission was obtained by V.Goverdhan Reddy and others from Grampanchayat Nagaram on 10.03.2014; that he constructed a house, which was allotted House No.12-48/8/1; that he got regularization under the Layout Regularization Scheme by the HMDA on 11.10.2017 and he is also paying property tax thereon, apart from obtaining electricity connection. Petitioners alleged that the respondent was trying to dispossess them from the suit schedule property and so they filed the suit.