COLLECTOR Vs. A. L. SRINIVAS

JUDGEMENT

(1.) This Revision is filed under Article 227 of the Constitution of India challenging the order dt.07.03.2018 in CMA.No.7 of 2018 of the XXVII Additional Chief Judge, City Civil Court, Secunderabad.

(2.) Petitioners herein are defendants 1 to 3 in OS.No.599 of 2017 on the file of the XI Junior Civil Judge, City Civil Court, Secunderabad.

(3.) The 1st respondent herein had filed the said suit against the petitioners seeking a perpetual injunction restraining them from interfering or dispossessing him from the suit schedule property and also sought for dispensing with notice under Section 80 of CPC.