MADENA ANIL KUMAR Vs. STATE OF A. P.

JUDGEMENT

(1.) This Revision is filed under Article 227 of the Constitution of India challenging the order dated 01.02.2018 in I.A.No.53 of 2018 in O.S.No.681 of 2011 of the Principal Junior Civil Judge, Warangal.

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

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