T NARAYANA REDDY Vs. PATAN RAZAK KHAN

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed by the plaintiff under Article 227 of the Constitution of India, aggrieved by the order, dated 25-06-2008, made in I. A. No. 444 of 2008 in O. S. No. 4 of 2002 on the file of the Senior Civil Judge, Filer, wherein the application filed by the 2nd defendant under Order 16 Rule 14 read with Section 151 CPC, to summon the 1st defendant in the said suit as a court witness, was allowed.

(2.) THE plaintiff filed the said suit for declaration of his right to the plaint schedule property and also for permanent injunction restraining defendants 1 and 2 from interfering with his peaceful possession and enjoyment of the plaint schedule property. The said suit has been contested by the 2nd defendant alone and the 1st defendant remained ex-parte.

(3.) A counter has been filed by the plaintiff in the said I. A. , which is extracted below :-