KANJARLA MADHAVA RAO Vs. KANJARLA HARINATH RAO

JUDGEMENT

(1.) This Revision petition is filed assailing the order dated 19.11.2018 passed in I.A. No.114 of 2018 in O.S. No.306 of 2011 of the I Additional Senior Civil Judge at Warangal.

(2.) The petitioner herein is the defendant in the said suit.

(3.) The said suit was filed by the respondents herein against the petitioner for declaration of title to the plaint schedule property and for perpetual injunction restraining the petitioner from interfering in any manner with their alleged possession and enjoyment of the suit schedule property.