P A NANDAGOPAL Vs. PODISHTTY JAGADISH KUMARP

JUDGEMENT

(1.) This Civil Revision Petition is filed by the petitioner under Section 115 of Civil Procedure Code, 1908 challenging the order dt.07.08.2018 passed in E.P.No.10 of 2018 passed in O.S.No.1375 of 2007 on the file the Additional Judge-cum-VI Senior Civil Judge, City Small Cases Court, Hyderabad.

(2.) The petitioner herein is the 1st defendant in the suit, which the 1st respondent had filed against him and others for recovery of possession of suit schedule property consisting of two rooms forming part of a house bearing No.1-8-531/2, situate at Chikkadpally, Hyderabad, and for rents, from the date of the suit till date of recovery of possession and costs.

(3.) By judgment and decree dt.29.01.2018, the suit was decreed with costs and the petitioner was directed to vacate and deliver vacant possession of the suit schedule property to the 1st respondent within three (03) months.