(1.) THE respondent filed OP no. 597 of 2001 in the Court of XIV additional Chief Judge, City Civil Court (FTC), Hyderabad, under Sections 7 and 11 of the AP (TA) Public Societies Registration act, 1350 Fasli, claiming as many as six reliefs. Subsequently, he filed a memo, on 31. 1. 2005, stating that the relief claimed at item No. 2, in the prayer, was already extended to him and that he does not intend to press the other reliefs. The trial Court rendered a judgment on 19. 2. 2005, closing the petition. The petitioner feels aggrieved by the same.
(2.) HEARD Sri P. Venugopal, learned counsel for the petitioner, and Sri V. Venkataramana, learned Counsel for the respondent.
(3.) THE petitioner is a Housing Society, and the respondent filed the OP. , claiming various rights, in respect of plot No. 69 of railway Employee's Co-operative Housing society, Thokatta Village, Sikh Road, secunderabad. The reliefs claimed by him are :