BATHINI GANGARAM GOUD Vs. MD. TAHER

JUDGEMENT

(1.) Questioning the validity and the legality of the order that is rendered by the Court of VI Additional Senior Civil Judge, Medchal, Ranga Reddy District in I.A.No.50 of 2017 in O.S.No.2081 of 2006, dtd. 9/8/2017, the revision petitioner, who is arrayed as respondent No.9 in the said interlocutory application, is before this Court.

(2.) Heard the submission of the learned counsel for the parties, i.e., the learned counsel for the revision petitioner and the learned counsel for respondent No.1. Also, gave anxious consideration to their submission including the applicability of the decision of this Court in the case between M.Venkataratnam Reddy Vs. P.L. Manogaran and Others, 2013 (4) ALD 324.

(3.) By the submission of both the learned counsel what could be culminated is that a suit for declaration of title and for recovery of possession of the suit schedule property is filed by respondent No.1 herein against the revision petitioner, who is shown as defendant No.9, and others.