SHAIK MOHAMMED AND ANOTHER Vs. KAUSAR SALAM

JUDGEMENT

(1.) These Revisions arise out of the same suit between the same parties and so they are being disposed of by this common order.

(2.) The petitioners in both these Revisions are defendants in O.S.No.1922 of 2018 on the file of VIII Junior Civil Judge, City Civil Court, Hyderabad.

(3.) The respondents herein filed the said suit against the petitioners for recovery of possession of the suit schedule property and for future mesne profits @ Rs.50,000/- per month to be paid to the respondents with future interest @ 24% per annum from the date of the suit till the date of handing over of vacant possession of the suit schedule property to the respondents.