HANEEFA BEE Vs. MOHD. NIZAM

JUDGEMENT

(1.) This Civil Revision Petition is filed aggrieved by order dtd. 13/6/2022 passed by the I Additional Junior Civil Judge-cum-IX Additional Metropolitan Magistrate, Ranga Reddy District at Kukatpally, in unnumbered I.A.of 2022 in O.S.No.521 of 2008, whereby the petition filed by the petitioner under Rule 203-A of Civil Rules of Practice r/w Rule 151 of the Code of Civil Procedure to issue certified copy of the unmarked Agreement of sale dtd. 18/1/1997, vide CA.No.1447 of 2022 filed in the suit was dismissed.

(2.) The revision petitioner is the defendant and the respondent is the plaintiff in the suit.

(3.) The petitioner stated that she filed LGOP.No.821 of 2003 against the respondent seeking to declare him as a land grabber and to evict him from the scheduled property and the said case is pending. Subsequent to filing of the said LGOP, the respondent filed suit in OS.No.285 of 2004 for permanent injunction before the Additional Junior Civil Judge, Cyberabad, Kukatpally at Prasanthnagar and later, the suit was transferred to the Additional Junior Civil Judge, Ranga Reddy District at Kukatpally and renumbered as OS.No.521 of 2008, and eventually, the suit was dismissed for default on 3/4/2010.