KANCHAN GOPATHI Vs. ANUJ GOEL

JUDGEMENT

(1.) The Civil Miscellaneous Appeal arises out of an order dtd. 7/10/2025 passed by the learned XI Additional Chief Judge, City Civil Court, Hyderabad in I.A.No.1404 of 2025 in I.A.No.336 of 2025 in O.S.No.531 of 2023 filed by the appellant.

(2.) The appellant before us is the defendant No.2 and the respondent Nos.1 and 2 are the plaintiffs in the Suit in O.S.No.531 of 2023. The plaintiffs filed the Suit for partition and separate possession of the Suit Schedule property and for recovery of mesne profits.

(3.) The Court is informed that the plaintiffs had filed I.A.No.2311 of 2023 for a direction on the defendant Nos.4-9 (sub-tenants) to deposit arrears of rent and future rents. The plaintiffs withdrew this application without seeking liberty of the Court to file a fresh I.A and filed I.A.No.336 of 2025 for the same relief i.e., for a direction on the defendant Nos.4-9 for deposit of monthly rent as per rental agreement till disposal of the Suit.