(1.) The civil revision petition is filed by the unsuccessful defendant in OS No. 1566/99 on the file of IX Junior Civil Judge, City Civil Court, Hyderabad.
(2.) The respondent is the plaintiff. The respondent/plaintiff filed the suit for recovery of possession as against the revision petitioner-defendant and the legal representatives, family members, G.P.As. etc., by redelivering the property i.e., the entire ground floor portion of the premises bearing M.No.22-3-861 to 866 at Darulshifa and also restraining the revision petitioner-defendant from changing the nature or dealing with or letting out the plaint schedule property, and the Court below after recording the evidence of PW1 to PW7 and DW1 and also marking Exs.A1 to A23, on appreciation of the oral and documentary evidence had decreed the suit on 23-7-2001 and the reision petitioner-defendant aggrieved by the said judgment and decree had filed the present civil revision petition.
(3.) For the purpose of convenience, the parties will be referred to as arrayed in the original suit as "plaintiff and "defendant".
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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