M KISHORE KUMAR Vs. MOHAMMAD AKBAR SIDDIQUI

JUDGEMENT

(1.) .This Civil Revision Petition is directed against the Order passed by the VI Assistant Judge, City Civil Court, Hyderabad in I.A.No.133 of 1989 in O.S.No.1813 of 1986, Dated 18-12-1989.

(2.) In order to appreciate the contentions raised in this Revision Petition, it is necessary to state few facts of the case.

(3.) The petitioner is the first defendant and the first respondent herein is the plaintiff in O.S.No. 1813/86. The suit was instituted against the petitioner and respondents 2 and 3 herein for perpetual injunction in respect of the premises bearing No.10-4-771/643/1, Plot No. 2 in Survey No. 27 MasabTank, Hyderabad. In the said suit, an application for interim injunction was filed which was granted by the Court. In the guise of interim orders, the first respondent made some improvements and additions to the suit premises by way of some constructions. While so, against the order of interim injunction, the matter was carried to the High Court by the petitioner-defendant No.l in C.R.P.No. 1162 of 1989 wherein an undertaking was given by the 1st respondent-plaintiff that he would not alter the nature of the suit premises or induct third parties to the suit premises.