BODA VENKAVVA Vs. CHELIMELA VENKANNA

JUDGEMENT

(1.) This Civil Revision Petition is filed under Article 227 of the Constitution of India challenging the Docket Order dt.21.06.2017 on the file of the Principal Junior Civil Judge, Siricilla in I.A.No.3 of 2007 in O.S.No.124 of 2006.

(2.) The petitioners herein are defendants in the above suit.

(3.) The respondent filed the suit against petitioners for a perpetual injunction restraining them from interfering with his peaceful possession and enjoyment of the suit schedule property.