PRADEEP CONSTRUCTIONS Vs. MIR DAWAR ALI BAQURI

JUDGEMENT

(1.) This Revision is filed under Article 227 of the Constitution of India challenging the order dt.23.01.2020 in I.A.No.1720 of 2019 in O.S.No.961 of 2019 of the II Additional Chief Judge, City Civil Court, Hyderabad.

(2.) The petitioner herein is the 1st defendant in the suit. Relief sought in OS.961 of 2019

(3.) The 1st respondent filed the said suit on 17.10.2019 against the petitioner and other respondents for declaration of his title to the plaint schedule property and for recovery of possession thereof by evicting the petitioner and other defendants if necessary by demolishing the constructions made by them in the suit schedule property. The case of the 1st respondent in OS.No.701 of 2019