ARIF MOHAIUDDIN Vs. AMMATUL SYEDA AZRA

JUDGEMENT

(1.) This appeal is filed by the appellant-defendant aggrieved by the judgment and decree dated 12.02.2018 passed in O.S.No.1274 of 2016 on the file of IV Senior Civil Judge, City Civil Court, Hyderabad.

(2.) The appellant-defendant filed I.A.No.3 of 2018 to appoint an advocate commissioner to inspect the subject premises and I.A.No.1 of 2019 to amend the prayer of the appeal as under: By deleting the prayer in the appeal:

(3.) The appellant-defendant also filed I.A.No.2 of 2019 to permit him to file the bill for renovation work undertaken in respect of subject premises.