BANDARI VISHWANATH Vs. K. ASHOK KUMAR

JUDGEMENT

(1.) This Revision is filed under Article 227 of the Constitution of India challenging the order, dated 12.12.2014, in IA.No.195 of 2014 in OS.No.1824 of 2013 of the VII Junior Civil Judge, City Civil Court, Hyderabad.

(2.) Petitioner herein is the plaintiff in the suit.

(3.) He filed the said suit against respondents 2 & 3 for a perpetual injunction restraining the respondents 2 & 3 from interfering with his alleged possession and enjoyment of the plaint schedule property.