MOHD MAQSOOD ALI Vs. SHUJAUDDIN KHAN

JUDGEMENT

(1.) This Revision is filed under Article 227 of the Constitution of India challenging the order dt.01.08.2015 in I.A.No.13 of 2015 in O.S.No.450 of 2008 of the XIII Additional Senior Civil Judge, (FAC) III Senior Civil Judge, City Civil Court, Secunderabad.

(2.) Petitioners are defendants in the suit.

(3.) The said suit was filed by the respondent/plaintiff against the petitioners for a Perpetual Injunction restraining the petitioners from proceeding with construction in the suit schedule property bearing Municipal No.1-8-315 admeasuring 200 sq. yards on the northern side as described in the plaint schedule.