S MALLIKARJUN YADAV Vs. S. MALLAIAH SANIGALA MALLESH

JUDGEMENT

(1.) This Revision is filed challenging the order dt.09.08.2018 passed in CMA. No.77 of 2017 by the XVI Additional District and Sessions Judge, Ranga Reddy District at Malkajgiri, confirming the order dt.28.04.2017 passed in I.A. No.868 of 2016 in O.S. No.186 of 2016 of the Principal Junior Civil Judge at Medchal.

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

(3.) The first respondent filed the suit against the petitioners for perpetual injunction restraining the petitioners from interfering with his peaceful possession and enjoyment over the suit schedule property. The suit schedule property is described as extent 54 square yards containing a house No.1863, situated at Nizampet village, Quthubullapur Mandal, Ranga Reddy District.