MOHAMMED JAMEEL Vs. MOHAMMED ABDUL KHADEER

JUDGEMENT

(1.) The present Civil Revision Petition is filed challenging the order dtd. 14/7/2023 in I.A.No.172 of 2023 in I.A.No.206 of 2021 in O.S.No.2014 of 2021 passed by the Court of the III Junior Civil Judge, City Civil Court, Hyderabad (for short, Court below).

(2.) The petitioner herein is defendant No.4, respondent Nos.1 and 2 herein are plaintiffs and respondent Nos.3 to 5 are defendant Nos.1 to 3 in the said suit. For the sake of convenience, the parties hereinafter shall be referred to as they are arrayed in the suit.

(3.) The plaintiffs filed the said suit for eviction of defendant Nos.1 to 3 from the suit schedule property. While so, defendant No.4 filed I.A.No.368 of 2021 seeking to implead him in the suit and the same stood allowed by the Court below vide order dtd. 28/10/2021. The said order was challenged in CRP.No.2016 of 2021 and this Court, vide order dtd. 21/12/2021, passed an order of stay of effect and operation of the order dtd. 28/10/2021 in I.A.No.368 of 2021. The said interim order is still in operation.