MOHD. JALEEL FAROOKH Vs. CHINTAKINDI RAJESHWAR ROOZ

JUDGEMENT

(1.) The present Civil Revision Petition has been filed by the petitioner under Article 227 of the Constitution of India assailing the order dtd. 23/1/2025, in I.A.No.429 of 2022 in O.S.No.598 of 2022, passed by the III Additional District Judge, Ranga Reddy District, L.B. Nagar.

(2.) Heard Mr. Mohd. Imran Khan, learned Senior Counsel representing Mr. Mohammed Omer Farooq, learned counsel for the petitioner, and Mr. M.V. Pratap Kumar, learned counsel representing Mr. Acharya Bharath Krishna, learned counsel for the respondents.

(3.) Vide the impugned order, the Trial Courthas allowed a petitionfiled under Sec. 151 of Civil Procedure Code, 1908 (for short, 'CPC') staying all further proceedings of the E.P.No.4 of 2021 (renumbered as EP.No.1528 of 2022) filed by the respondents seeking execution of the compromise decree dtd. 29/12/2020 in O.S.No.29 of 2016.