PARAM EDUCATION SOCIETY Vs. R.KESHYA

JUDGEMENT

(1.) Sri A.Venkatesh, learned Senior Counsel representing Sri Tarun G.Reddy, learned counsel for the petitioner and Sri Resu Mahender Reddy, learned Senior Counsel representing Ms. Sarvani Desiraju, learned counsel for the respondents.

(2.) With the consent, finally heard.

(3.) This civil revision petition under Article 227 of the Constitution of India takes exception to the order dtd. 16/4/2024 in I.A.No.91 of 2021 in O.S.No.127 of 2021 passed by the learned XXIV Additional Chief Judge, City Civil Court, Hyderabad, whereby the application preferred by the respondents/plaintiffs, who are the landlords, under Order XV-A read with Sec. 151 of the Code of Civil Procedure, 1908 (CPC), was allowed in part.