KAMALA DEVI Vs. Y.ANTHI REDDY

JUDGEMENT

(1.) This Revision is filed under Article 227 of the Constitution of India challenging the order dt.16-04-2019 in O.S.No.539 of 2012 on the file of the VIII Additional District and Sessions Judge, Ranga Reddy District at L.B. Nagar.

(2.) Petitioners herein are defendant Nos.4 to 6 in the said suit.

(3.) The said suit was filed by 1st respondent herein against petitioners and other respondents for declaration that 1st respondent is the owner and possessor of the suit schedule property and to direct petitioners and other respondents to deliver peaceful possession of the schedule property to him.