NAFEES PASHA Vs. MIR ZAHEER MOHAMMED KHAN

JUDGEMENT

(1.) This Revision is filed assailing the order dt.28-11-2017 of the XXVI Additional Chief Judge, City Civil Court, Hyderabad in I.A.No.386 of 2017 in O.S.No.235 of 2011 pending on his file.

(2.) Petitioner herein is a third party to the suit.

(3.) The 1st respondent herein filed the said suit for declaration of his title and for grant of consequential permanent injunction restraining the 2nd respondent from interfering with the peaceful possession and enjoyment of the 1st respondent; to declare that a sale deed No.1399/2008 dt.08-04-2008 is not binding on the 1st respondent; and to declare that the decree in O.S.No.555 of 2001 is a fraudulent one and not binding on 1st respondent.