ALLAPU NEELIMA Vs. DEVARAKONDA VENKATA SUBRAMANYA SEETHARAM

JUDGEMENT

(1.) This Civil Revision Petition is filed under Article 227 of the Constitution of India challenging the order dt.02.08.2018 in I.A.No.784 of 2017 in O.S.No.110 of 2010 on the file of XIII Additional District and Sessions Judge, Ranga Reddy District, L.B. Nagar.

(2.) The petitioners herein are defendant Nos.1 and 2, respondent No.1 is the plaintiff and respondent No.2 is defendant No.3 in the suit O.S.No.110 of 2010.

(3.) Respondent No.1 had filed the said suit for declaration of title, recovery of possession and for future profits, apart from mandatory injunction.