Ponugoti Mohan Rao vs Ponugoti Surendar Reddy
2025 Latest Caselaw 4788 Tel

Telangana High Court

Ponugoti Mohan Rao vs Ponugoti Surendar Reddy on 11 April, 2025

     THE HONOURABLE SRI JUSTICE K.SURENDER

      CIVIL REVISION PETITION No.1207 OF 2025

ORDER:

This Civil Revision Petition is filed by the petitioners,

aggrieved by the order dated 25.02.2025 in E.P.No.31 of

2014 in O.S.No.85 of 2013 on the file of the Principal Junior

Civil Judge, Ramannapet, Yadadri Bhuvanagiri District.

2. The petitioners herein are defendants/judgment

debtors. The suit filed by the respondent/plaintiff for

perpetual injunction and restraining the petitioners herein

from interfering with the peaceful possession and enjoyment

of the suit schedule property, was decreed in favour of the

respondent/plaintiff on 16.12.2003. However, the petitioners

were trespassing into the suit schedule land, obstructing

work and trying to dispossess the respondent/plaintiff from

his suit schedule property.

3. The respondent/plaintiff/decree holder approached the

Court and sought direction for arresting the petitioners

herein. The learned Principal Junior Civil Judge, by order

dated 25.02.2025 while allowing the petition, ordered arrest

of the petitioners/judgment debtors.

4. The petitioners/judgment debtors filed an affidavit

stating as follows:

"I submit that the suit schedule property and E.P schedule property is one and the same, which is allegedly situated in an extent of Ac.0.10 guntas situated in Sy.No.358/A1/2 of Uthatoor Village, Ramannapeta Mandal, Yadadri Bhuvanagiri District, bounded by EAST: Land of Ponugoti Rama Rao, WEST: Land of Patteda Venkataiah and others, NORTH: Land of Ponugoti Venkateswar Rao and SOUTH: Land of Gaddameedi Sathaiah. We are no way concerned with the suit schedule property."

5. Keeping in view the affidavit filed by the

petitioners/judgment debtors stating that they are no way

concerned with the suit schedule property and that they will

never interfere with the respondent/plaintiff's property, the

warrants issued against petitioners/judgment debtors shall

stand cancelled.

6. In view of the above, the Civil Revision Petition is

disposed of. In the event of the petitioners/judgment debtors

interfering with the property of the respondent/plaintiff, the

Court is at liberty to issue warrants. Miscellaneous Petitions

pending, if any, shall stand closed.

___________________ K.SURENDER, J Date: 11.04.2025 PNS

THE HONOURABLE SRI JUSTICE K.SURENDER

CIVIL REVISION PETITION No.1207 OF 2025

Date: 11.04.2025 PNS