MANAGING COMMITTEE JAMA MASJID MOHAMMEDI Vs. MOHD GHOUSE

JUDGEMENT

(1.) This Revision is filed under Article 227 of the Constitution of India challenging the order dt.09.01.2020 in I.A.No.615 of 2019 in O.S.No.1670 of 2019 of the XXI Junior Civil Judge, City Civil Court at Hyderabad.

(2.) The petitioners are defendants in the said suit.

(3.) The respondent/plaintiff filed the said suit against the petitioners for perpetual injunction restraining the petitioners from interfering with his peaceful possession and enjoyment of the plaint schedule Mulgi (shop).