SURENDER JOSHI Vs. CHENNUPATI KRISHNA VENI

JUDGEMENT

(1.) This appeal is filed challenging the order dt. 31.01.2019 in IA.No.406 of 2018 in OS.No.151 of 2018 of the V Additional District Judge, at Bhongir.

(2.) The appellant herein is the defendant in the suit.

(3.) The respondent/plaintiff filed the suit against the petitioner for a perpetual injunction restraining the petitioner from interfering with his alleged possession and enjoyment of the suit schedule property.