SYED WAJIDULLAH HUSSAINI Vs. YOUSUF BEGUM

JUDGEMENT

(1.) This petition is filed under Art. 227 of the Constitution of India, challenging the order in I.A.No.783 of 2010 in O.S. No. 455 of 2009 dated 08.03.2016 passed by the Additional Junior Civil judge-cum-XVII Metropolitan Magistrate Cyberabad at Rajendranagar, allowing the interlocutory application and also observing that O.S. No. 455 of 2009 cannot be tried further, as it is hit by Principle of Res judicata.

(2.) For sake of convenience, the parties hereinafter will be referred to as arrayed in I.A. No. 783 of 2010.

(3.) The petitioner/2nd respondent filed I.A.No.783 of 2010 under Sec. 11 r/w 151 C.P.C, alleging the rights of the parties were decided earlier in different suits and attained finality. But, the present civil revision petition is filed almost reiterating the same contentions in the suit. Therefore, the claim of the petitioners herein is hit by Principle of Res judicata and estopped to raise such contentions in a separate suit.