LAWS(TLNG)-2019-3-226

SWARGAM LAXMINARAYANA Vs. UDUGULA SAROJA

Decided On March 20, 2019
Swargam Laxminarayana Appellant
V/S
Udugula Saroja Respondents

JUDGEMENT

(1.) This Civil Revision Petition is filed challenging the order dt.30.01.2019 passed in I.A.No.25 of 2019 in O.S.No.43 of 2012 on the file of Senior Civil Judge, at Huzurabad.

(2.) The petitioner herein is plaintiff in the above suit.

(3.) He filed the said suit against respondents for declaration of his title and for grant of perpetual injunction restraining the respondents from interfering with his possession and enjoyment of the suit schedule property; and also for mandatory injunction to demolish the structures raised in the suit schedule property.