HYDROGEN FUEL SYSTEMS Vs. PRAVEENA MADAN

JUDGEMENT

(1.) This appeal is filed under Order XLIII Rules 1 and 2 of C.P.C challenging the order dt.03.06.2013 in I.A.No.217 of 2012 in O.S.No.2182 of 2012 of the IV Senior Civil Judge's Court, City Civil Court, Hyderabad.

(2.) The appellant is the plaintiff in the above suit. He filed the suit for perpetual injunction restraining the respondent from interfering or dispossessing it from the plaint schedule property without following due process of law. Admittedly, the said suit was filed on 28.12.2012.

(3.) The case of the appellant is that he is a tenant in the suit schedule property owned by the respondent; that the tenancy commenced on 10.03.2010 and lease agreement dt.25.02.2010 was entered into between the parties; that it entered into possession of the property and was doing business therein under the name and style of M/s.Hydrogen Fuel Systems; subsequently, the lease was further extended for a period of 3 years under a deed dt.01.04.2011; that the respondent was pressurising the appellant to vacate the property and threatening the appellant that she would forcibly occupy the property; and therefore, in view of the threat of the respondent and her husband, it has filed the present suit.