M.S.Ramachandra Rao, J. - (1.)This Revision is filed under Article 227 of the Constitution of India challenging the order dt.09-03-2018 in I.A.No.1486 of 2015 in O.S.No.2033 of 2011 of the VIII Additional Senior Civil Judge, Ranga Reddy District at L.B. Nagar.
(2.)Petitioner is plaintiff in the suit.
(3.)She filed the suit against respondents for perpetual injunction restraining the respondents from interfering with her possession and enjoyment of the plaint schedule property.