ILYAS KHAN Vs. QAMAR ABDUL RAHMAN BANAFE

JUDGEMENT

(1.) These four revisions arise out of the same proceedings between the same parties and therefore they are being disposed of by this common order.

(2.) Respondents had filed O.S.No.2121 of 2009 on the file of the XVII Additional Senior Civil Judge, City Civil Court, Hyderabad for eviction of the petitioner in C.R.P.No.7570, 7718 and 7690 of 2018 and the said suit came to be decreed on 17.09.2018.

(3.) The respondents also filed O.S.No.2122 of 2009 for eviction against the petitioners in C.R.P.Nos.7580 and 7677 and the said suit was also decreed on 17.09.2018.