(1.) This Revision is filed assailing the order dated 31.10.2018 in I.A.No.566 of 2018 in O.S.No.45 of 2012 of I Additional District Judge, Karimnagar.
(2.) The petitioner is the 1st defendant in the suit.
(3.) Respondents/Plaintiffs filed the suit against the petitioner for declaration of title, recovery of possession and mandatory injunction directing the petitioner/1st defendant to demolish the structure erected by him in the suit schedule property.