HABEEBUNNISA BEGUM Vs. MOHAMMED ABDUL KHADEER

JUDGEMENT

(1.) Heard both the counsel.

(2.) Aggrieved by the judgment and decree dated 17.1.2007 passed by the court of VIE Junior Civil Judge, City Civil Court, Hyderabad in O.S. No. 4027 of 2004, in partly decreeing the suit filed for recovery of possession under Section 6 of the Specific Relief Act and thereby directing the defendant to "vacate the suit schedule premises within one month from the date of the order, the defendant in the suit, filed the present revision.

(3.) For the sake of convenience, the parties will be referred to as per their array in the suit.