SHAIK MOINUDDIN Vs. SANIA MIRZA

JUDGEMENT

(1.) This Civil Revision Petition is filed under Article 227 of the Constitution of India challenging order dt.19.02.2021 passed in Interlocutory Application No.175 of 2020 in O.S.No.303 of 2020 on the file of IV Senior Civil Judge, City Civil Court, at Hyderabad.

(2.) The petitioners herein are defendant nos.1 and 2 in the said suit.

(3.) The 1st respondent had filed the said suit against petitioner for eviction of petitioner from the suit schedule property and for a direction to pay a sum of Rs.17 lakhs towards arrears of rent along with interest at the rate of 18% per annum, and also to pay Rs.2,50,000/- towards mesne profits from 01.10.2020 till actual delivery of possession to respondent.