K.VENKATESH Vs. SWAMY VIVEKANANDA EDUCATIONAL SOCIETY

JUDGEMENT

(1.) This Revision is filed under Article 227 of the Constitution of India challenging the order dt.06.12.2019 in C.M.A.No.29 of 2015 of the XXV Additional Chief Judge, City Civil Court, Hyderabad confirming the order dt.01.04.2015 in I.A.No.226 of 2014 in O.S.No.1504 of 2014 of the XXII Junior Civil Judge, City Civil Court, Hyderabad.

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

(3.) He filed the said suit for perpetual injunction restraining the respondent society from interfering with his peaceful possession and enjoyment of the suit schedule property and to restrain the respondent from dispossessing him forcibly except by due process of law.