NAGALLA LAXMI Vs. CHALLAGUNDLA APPA RAO

JUDGEMENT

(1.) This Revision is filed under Article 227 of the Constitution of India challenging the order dt.30-07-2015 in I.A.No.395 of 2015 in O.S.No.119 of 2008 of the Senior Civil Judge at Sathupally.

(2.) Petitioner is 1st defendant in the suit.

(3.) The said suit was filed for recovery of possession and future profits against petitioner by respondent Nos.1 to 4.