DASPALLY MADHAV Vs. SAMA PRABHAKAR REDDY

JUDGEMENT

(1.) This Revision is filed under Article 227 of the Constitution of India challenging the order dt.04.09.2018 in I.A.No.888 of 2018 in O.S.No.100 of 2018 on the file of the I Additional Junior Civil Judge, Ranga Reddy District at L.B.Nagar.

(2.) Petitioner herein is the defendant in the above suit.

(3.) The respondent/plaintiff filed the said suit against the petitioner for Perpetual Injunction restraining the petitioner from interfering with his possession and enjoyment of the suit schedule property.