R. GURUMURTHY Vs. SAI KRISHNA CONSTRUCTIONS

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is preferred by the appellant challenging the order dt.03.02.2020 passed in A.O.P.No.19 of 2019 on the file of XI Additional Chief Judge, City Civil Court, Hyderabad.

(2.) The said O.P. had been filed by the appellant under Section 9 of the Arbitration and Conciliation Act, 1996 seeking ad interim injunction restraining the respondents from alienating the 'B' Schedule property, and for costs.

(3.) The 'B' Schedule property in question is a constructed area of 6,300 Sq.ft. being constructed in an extent of 118 Sq.Yds. of undivided share of property out of total area of 1182 Sq.Yds. in H.No.3-4-796 situate at Kachiguda, Hyderabad.