MUNUKUNTLA KOMMIAH Vs. KURUJUGUTTA RAJESWARA RAO

JUDGEMENT

(1.) This Revision is filed under Article 227 of the Constitution of India challenging the order dt.08.10.2018 in I.a.No.754 of 2018 in O.S.No.20 of 2014 of the V Additional Junior Civil Judge, Warangal.

(2.) Petitioners are defendants in the suit.

(3.) The suit was filed by the respondents for a perpetual injunction restraining the petitioners from interfering with the alleged peaceful possession and enjoyment of the respondents in respect of the suit schedule property.