LAWS(TLNG)-2019-3-251

NUGURU SATYA VANI Vs. NURURU SUDHIR RAJU

Decided On March 29, 2019
Nuguru Satya Vani Appellant
V/S
Nururu Sudhir Raju Respondents

JUDGEMENT

(1.) These two Revisions arise between the same parties and out of the same suit and so they are being disposed of by this common order.

(2.) Petitioners in both these Revision are defendants 2 and 3 in O.S.No.1377 of 2013 on the file of the I Additional District Judge, Ranga Reddy District at L.B. Nagar.

(3.) The 1st respondent herein filed the said suit against the petitioners and others for a Perpetual Injunction restraining the defendants from interfering with her alleged peaceful possession and enjoyment of the plaint schedule property.