CHINTHPULA THIRUPATHIGANDLA THIRUPATHI Vs. SHAMALA RAJAIAH

JUDGEMENT

(1.) This Civil Revision Petition is filed under Article 227 of the Constitution of India challenging the order dt.05.11.2018 passed in I.A.No.797 of 2018 in O.S.No.125 of 2012 on the file of Senior Civil Judge, at Peddapalli.

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

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