KOREDI PEDDA NARSAIAH Vs. DHANPAL DATTADRI

JUDGEMENT

(1.) This Revision is filed under Article 227 of Constitution of India challenging the order dated 13.11.2018 in I.A.No.147 of 2018 in O.S.No.84 of 2009 of the Senior Civil Judge, Nizamabad.

(2.) Petitioners herein are the plaintiffs in the suit. They filed the said suit against the respondents for perpetual injunction restraining the respondents from interfering with the alleged possession and enjoyment of suit schedule property which is agricultural land situated at Khanapur Shivar, Nizamabad Mandal and District.

(3.) Respondents 1 and 2 filed the written statement opposing the suit claim and denied the possession of the petitioners over the suit schedule property.