AYUB KAMAL Vs. NARAYAN BHAVANNAI

JUDGEMENT

(1.) Leave granted.

(2.) Heard counsel lor both the parties.

(3.) The petitioner-appellant herein was the defendant in O. S. No. 118 of 1968 on the file of the Third Additional Judge, City Civil court, Hyderabad at Secunderabad. The suit was instituted by the respondent herein for permanent injunction restraining the defendant and his agents etc. from interfering with the possession and enjoyment of the suit land "bearing No. 7 measuring 3 acres 15 guntas and numbered by the Municipal Corporation as premises No. 8-2-120/102 situated at Roadno. 3, Jubilee Hills, Hyderabad, specified in the sketch annexed to the plaint".