BANDARI NARSING RAO Vs. MOHAMMAD JAFFAR

JUDGEMENT

(1.) This Civil Revision Petition is filed under Article 227 of the Constitution of India challenging the order dt.10.10.2018 passed in I.A.No.208 of 2018 in O.S.No.51 of 2018 on the file of the Junior Civil Judge, Metpalli.

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

(3.) The respondents filed the said suit against petitioners for a mandatory injunction directing petitioners to remove cross-bund obstruction over existing schedule 12 feet wide road shown in the sketch map annexed to the plaint; and for a permanent injunction restraining petitioners from obstructing the said road.