S SATISH PRABHU Vs. A CHAND BASHA

JUDGEMENT

(1.) This Revision is filed by the petitioner assailing the order dt.03.10.2018 in I.A.No.1184 of 2017 in O.S.No.216 of 2003 of the XI Additional Chief Judge, City Civil Court, Hyderabad.

(2.) Petitioner herein is 3rd defendant in the above suit. The 1st respondent/plaintiff filed the said suit against the petitioner for specific performance of an Agreement of Sale dt.23.03.2001 and for possession of first floor portion of the plaint schedule property.

(3.) The suit was presented by the 1st respondent initially before the Court of II Additional Chief Judge, City Civil Court, Hyderabad, and it appears that for administrative reasons, the suit was transferred to the Court of XI Additional Chief Judge, City Civil Court, Hyderabad vide orders dt.28.01.2016 in proceedings Dis.No.411/2016 of the Chief Judge, City Civil Court, Hyderabad.