KAMAL PRASAD Vs. MAHANT SANJAY DAS

JUDGEMENT

(1.) The Civil Revision Petition is filed by the petitioners/LRs aggrieved by the order passed in I.A.No.615 of 2024 in I.A.No.607 of 2017 in O.S.No.1814 of 2017, dtd. 4/9/2024 by the XX Junior Civil Judge, City Civil Court, Hyderabad.

(2.) Heard Sri Mohd. Adnan, learned counsel for the revision petitioners/plaintiffs and Sri Vempati Mallikarjun Shastry, learned counsel for respondent/defendant.

(3.) Initially, the deceased petitioner No.1 filed suit in O.S.No.1814 of 2017 seeking perpetual injunction against the sole respondent with respect to the property consisting of open plot of land with small houses admeasuring 152 sq.yds., bearing MCH No.14/9/641 situated at Jumerat Bazar, Hyderabad. The case of the petitioners is that the deceased petitioner No.1 was the owner and possessor of the suit schedule property and out of said property, 25 sq.yds. was let out to third parties. When the tenants committed default, suit for eviction has been filed and tenants failed to comply with the eviction orders. The petitioners filed writ petition and the same was allowed. When the respondent made an attempt to interfere with the possession of the deceased petitioner over the suit schedule property, a police complaint was sought to be given and when the same was refused, the suit for perpetual injunction was filed. In said suit, I.A.No.607 of 2017 was filed seeking temporary injunction. Said petition was allowed granting temporary injunction vide order dtd. 6/11/2023. Thereafter, I.A.No.615 of 2024 was filed seeking police aid for implementing the orders in I.A.No.607 of 2017. However, said I.A has been dismissed and therefore, the present revision is filed.