MOHAMMED TAQUIUDDIN Vs. SUJANA DODALA

JUDGEMENT

(1.) This revision petition is filed by the petitioner/plaintiff aggrieved by the order dtd. 1/8/2022 passed in I.A.No.88 of 2021 in I.A.No.53 of 2021 in O.S.No.574 of 2021 by the XXI Junior Civil Judge, City Civil Court, Hyderabad.

(2.) The said I.A., is filed by the petitioner under Sec. 151 of CPC seeking police protection for implementation of injunction order in I.A.No.53 of 2021 in O.S.No.574 of 2021 stating that after granting injunction order, he continued his renovation work in respect of the suit property. On 17/2/2021 the police was informed about granting of injunction order and they asked the petitioner to inform them when any such incident takes place. On 18/2/2021 at about 2.00 p.m., when petitioner was carrying out his renovation work, the defendant along with her son came to the suit property, picked up quarrel, threw his raw material on the floor causing damage of about Rs.5000.00. They also manhandled the petitioner and once again demanded him to sell the suit property in their favour as per their offer and also threatened him with dire consequences. The same was recorded in C.C. TV camera installed by one of the tenant in the building. As such he prayed the Court to grant police aid.

(3.) The respondent therein filed counter denying the averments and stated that when petitioner along with several antisocial elements including some women suddenly came to the premises and were trying to dig in the common passage, in order to lay a sewerage pipe line without any sanction plan of such pipe line.