ZAIBUNISSA Vs. SHAIK AHMED

JUDGEMENT

(1.) This Civil Revision Petition, under Article 227 of the Constitution of India, is filed by the petitioner/plaintiff, challenging the order, dated 02.11.2018, passed in I.A.No.285 of 2018 in O.S.No.148 of 2017, by the II Additional District Judge (FTC), Medak at Sangareddy, whereby, the petition filed by the respondent No.1 herein/defendant No.2 under Section 151 of CPC seeking police protection to implement the order passed in I.A.No.201 of 2017 in O.S.No.148 of 2017, was allowed.

(2.) Heard the learned counsel for both the sides and perused the record.

(3.) The learned counsel for the revision petitioner/plaintiff would contend that though I.A.No.201 of 2017 filed by the revision petitioner/plaintiff in the subject suit in O.S.No.148 of 2017 seeking temporary injunction was dismissed, the Court below was pleased to grant police protection in favour of the respondent No.1/defendant No.2, basing on the order, dated 21.03.2018, passed in I.A.No.201 of 2017 in O.S.No.148 of 2017. It is also contended that there is no substantial order to protect the interest of the respondent No.1/defendant No.2. The Court below is not justified in passing the impugned order and ultimately prayed to set aside the order under challenge and dismiss the subject I.A.No.285 of 2018.