SANJAY AGARWAL Vs. SUPERBUILD INDIA (P) LTD

JUDGEMENT

(1.) This Revision is filed under Article 227 of the Constitution of India challenging the order dt.25-02-2020 passed in I.A.No.1582 of 2017 in O.S.No.69 of 2017 on the file of the III Additional Chief Judge, City Civil Court, Hyderabad.

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

(3.) He filed the said suit against respondent for eviction of the respondent from the suit schedule property and for recovery of arrears of Rs.79,63,802/-, damages at Rs.5,00,000/- p.m. from 23- 12-2016 till handing over of vacant physical possession of the suit schedule property, mense profits and costs.