(1.) This revision is filed against the order of the learned District Munsif, Sangareddy in E.P. No.23 of 1991 in O.S. No.178 of 1989.
(2.) Plaintiff is the petitioner before this Court. He filed the suit O.S.No.178 of 1989 for a permanent injunction restraining the defendants-respondents from engaging any other agency or itself to complete the work.
(3.) It is necessary to refer to certain facts leading to the filing of the suit before considering the issue that arose for consideration in the revision petition.