NARSIMHA REDDY Vs. K. BUCHI REDDY

JUDGEMENT

(1.) This Appeal is filed challenging the order dt.04-06-2018 in I.A.No.387 of 2018 in O.S.No.379 of 2018 of the XIV Additional District and Sessions Judge, Ranga Reddy District at L.B. Nagar, Hyderabad.

(2.) The appellants herein are defendants in the suit.

(3.) The respondents filed the suit against the appellants for perpetual injunction restraining the appellants from interfering with their possession and enjoyment of the A, B and C schedule properties, which according to them, exist in Sy.Nos.259, 262, 263 and 264 of Chandanagar Village, Serilingampally Mandal.