LAWS(TLNG)-2019-2-152

LANKA RAMBABU Vs. LANKA APPAYAMMA

Decided On February 27, 2019
Lanka Rambabu Appellant
V/S
Lanka Appayamma Respondents

JUDGEMENT

(1.) This Revision is filed under Article 227 of the Constitution of India challenging the order dt.16.08.2017 of the Special Assistant Agent and Sub-Divisional Magistrate, Mobile Court at Bhadrachalam.

(2.) Petitioners are defendants in the above suit.

(3.) 1St respondent/plaintiff filed the said suit against the petitioners for a Perpetual Injunction in respect of the following property.