C.V.NAGARJUNA REDDY, J. - (1.) THIS Civil Revision Petition arises out of Order, dated 31.01.2013, in IA.No.743 of 2012 in OS.No.713 of 1994, on the file of the Court of the learned Principal Junior Civil Judge, Ranga Reddy District at L.B.Nagar, Hyderabad (for short the lower Court).
(2.) AT the hearing, none appeared for the respondents though the name of Mr.N.Jagan Reddy is shown as their Counsel in the cause list.
(3.) I have heard Mr.M.V.S.Suresh Kumar, learned Counsel for the petitioner. The petitioner filed the above -mentioned suit initially for permanent injunction restraining the respondents from interfering with her peaceful possession and enjoyment of the suit schedule property. Later, she got the pleadings and the prayer in the suit amended by adding the relief of eviction of the respondents from the plaint B schedule property and for delivery of vacant physical possession thereof besides seeking mandatory injunction for demolition of the existing illegal structure towards southern side of the suit schedule property. The suit was decreed as prayed for on 18.01.2001. The lower Court has stipulated one month time from the date of decree to the respondents to vacate the plaint B schedule property.;