LAWS(TLNG)-2021-2-105

B.VIJIYA KUMAR Vs. DR.SREEDHAR PULIPATI

Decided On February 26, 2021
B.Vijiya Kumar Appellant
V/S
Dr.Sreedhar Pulipati Respondents

JUDGEMENT

(1.) This Revision is filed challenging the order dated 21.08.2020 in I.A. No.861 of 2019 in O.S No.569 of 2019 passed by the I-Junior Civil Judge, City Civil Courts, Secunderabad.

(2.) The petitioner herein is a third party to the suit. The respondents No.1 and 2 had filed the said suit against the Greater Hyderabad Municipal Corporation (GHMC) - 3rd respondent, for permanent injunction restraining the latter from visiting or interfering with the peaceful possession and enjoyment of the suit schedule property.

(3.) It is the contention of the respondents No.1 and 2 that they had started construction in December 2016, after obtaining a sanctioned plan on 10.11.2016 from the 3rd respondent and an occupancy certificate was also issued to them on 17.08.2019. It is contended that when the respondents No.1 and 2 were making interior work and designing in the suit schedule property without any interference, the officials of the GHMC visited the site and stopped the work and are trying to interfere with the peaceful possession and enjoyment of the respondents No.1 and 2 over the suit schedule property.