PEREDDY KAMALAMMA Vs. BATHINI VENKATAMMA

JUDGEMENT

(1.) This Revision is filed assailing the order dt.22.11.2018 in I.A.No.954 of 2018 in O.S.No.132 of 2016 of the Junior Civil Judge, Hayathnagar, R.R.District.

(2.) Petitioners are defendants in the above suit. The said suit was filed by the respondents against the petitioners for Perpetual Injunction restraining them from interfering with the respondents' alleged possession of the suit schedule property.

(3.) Summons in the suit were served on the petitioners/defendants and they appeared in person before the Court, according to them, on 12.08.2016. Matter was then posted on 13.09.2016 to enable them to engage an advocate. On that day, according to the petitioners, there was a public holiday and so they went back home.