MOHAMMED ARIFUDDIN KHAN Vs. ARIF UDDIN DAWOOD

JUDGEMENT

(1.) This Revision is filed under Article 227 of the Constitution of India challenging the order dt.11.12.2019 in C.M.A.No.2 of 2018 of the XXV Additional Chief Judge, City Civil Court, Hyderabad confirming the order dt.11.12.2017 in I.A.No.591 of 2017 in O.S.No.1797 of 2017 of the XX Junior Civil Judge, City Civil Court, Hyderabad.

(2.) The petitioner herein is the plaintiff in the said suit.

(3.) He filed the said suit against the respondents for perpetual injunction restraining the respondents from interfering with his alleged peaceful possession and enjoyment of the suit schedule property except through due process of law.