E SANGEM Vs. C SHEKAR REDDY

JUDGEMENT

(1.) This Revision is filed by the petitioners challenging the order dt.13.08.2018 in CMA.No.9 of 2018 of the IV Additional District & Sessions Judge(FTC), Nagarkurnool, confirming the order dt.05.05.2018 in I.A.No.162 of 2018 in O.S.No.56 of 2018 of the Junior Civil Judge, Kollapur.

(2.) Petitioners herein are defendants in the suit O.S.No.47 of 2012 on the file of the Additional District Judge, Wanaparthy.

(3.) Respondent herein/plaintiff filed the suit O.S.No.56 of 2018 for Perpetual Injunction against the petitioners to restrain them from interfering with his alleged peaceful possession and enjoyment of the plaint schedule property. He contended that he is the owner and pattadar of the plaint schedule property having purchased under a registered Sale Deed dt.12.07.2017 executed by the VI Additional District Judge (F.T.C.), Nagarkurnool pursuant to a decree dt.22.09.2014 obtained by him in a Civil Suit against certain third parties. According to him, petitioners, who are neighbours, are interfering with his peaceful possession and enjoyment of the suit property since he refused to sell the suit schedule property to them.