GUJJA JAYALAXMAMMA Vs. G KRISHNA REDDY

JUDGEMENT

(1.) This Civil Revision Petition is filed challenging the order dt.20.02.2017 passed in I.A.No.140 of 2016 in O.S.No.11 of 2012 on the file of Junior Civil Judge, Achampet.

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

(3.) The respondent herein filed the suit against the petitioners for a perpetual injunction restraining the petitioners from interfering with his alleged peaceful possession and enjoyment of the plaint schedule property.