V VEERESH Vs. CHILOTH KUMARI

JUDGEMENT

(1.) THIS civil revision petition has arisen out of the order dated 27.7.2009 passed in IA No.1164 of 2008 in OS No.339 of 2007 on the file of XI Junior Civil Judge, City Civil Court, Secunderabad.

(2.) THE brief facts of the case are as follows: THE respondent herein is the plaintiff in original suit. THE petitioners 1 and 2 herein are the defendants 1 and 2 in the original suit. THE respondent filed a suit for perpetual injunction against the petitioners herein contending inter alia that the suit schedule property was gifted to her by her father under a gift deed vide Document No.2749/ 1992, dated 6.3.2009 and that since then she has been in peaceful possession and enjoyment of the suit schedule property.

(3.) THE only point that arises for consideration is whether the impugned order is sustainable? Section 35B of CPC is as follows: