LAWS(TLNG)-2019-6-72

D SUJATHA Vs. R SATYANARAYANA RAO

Decided On June 04, 2019
D Sujatha Appellant
V/S
R Satyanarayana Rao Respondents

JUDGEMENT

(1.) This Revision is filed under Section 115 CPC challenging the order dt.23.04.2019 of the Chief Judge, City Civil Court, Hyderabad dismissing I.A.No.988 of 2019 in ASSR.No.4719 of 2019.

(2.) Petitioner herein is the sole defendant in O.S.No.218 of 2017 on the file of the XXII Junior Civil Judge, City Civil Court, Hyderabad.

(3.) The said suit was filed for recovery of possession of the suit schedule property from the petitioner and for mesne profits.