ZAHED SHAREEF Vs. ABDUL HASAN

JUDGEMENT

(1.) This civil revision petition is filed aggrieved by the orders dtd. 2/7/2024 passed by the Senior Civil Judge at Kamareddy in I.A.No.292 of 2023 in O.S.No.28 of 2017, invoking the provisions of Article 227 of Constitution of India.

(2.) The revision petitioner herein is the plaintiff and the respondents are defendants in O.S.No.28 of 2017. For the sake of convenience, the parties herein are referred to as they are arrayed in the suit in O.S.No.28 of 2017 before the trial Court.

(3.) Brief facts of the case: