LAWS(TLNG)-2019-2-145

KOMATIREDDY MITTAPALLI SINDHUJA Vs. KALEM SUNANDA

Decided On February 28, 2019
Komatireddy Mittapalli Sindhuja Appellant
V/S
Kalem Sunanda Respondents

JUDGEMENT

(1.) These Revisions are filed challenging the common order passed on 03-10-2018 in I.A.Nos.623, 624 and 625 of 2018 in I.A.No.1385 of 2013 in O.S.No.126 of 2011 of the Senior Civil Judge, Peddapalli.

(2.) Petitioner in all these Revisions is plaintiff in the said suit.

(3.) The said suit was filed for declaration of title of petitioner and for a perpetual injunction.