LAWS(TLNG)-2019-1-38

BOLLARAPU GANGARAM Vs. BOLLARAPU NARSAIAH

Decided On January 02, 2019
BOLLARAPU GANGARAM Appellant
V/S
Bollarapu Narsaiah Respondents

JUDGEMENT

(1.) Heard Sri G.Madhusudhan Reddy, counsel for petitioners and Sri D.Bhaskar Reddy, Counsel appearing for respondents 1 & 2.

(2.) Petitioners have filed this Civil Revision Petition challenging the order dt.19.01.2017 in I.A.No.530 of 2014 in O.S.No.61 of 2008 of the Principal Junior Civil Judge, Jagtial.

(3.) Petitioners are plaintiffs in the said suit, which they filed seeking Permanent Injunction restraining the respondents from interfering with their alleged possession and enjoyment of the plaint schedule properties.