K Y SADANANDAM Vs. S LAXMAN RAO

JUDGEMENT

(1.) This Civil Revision Petition is filed under Article 227 of the Constitution of India assailing the order dt.13.09.2017 passed in I.A.No.106 of 2017 in O.S.No.106 of 2016 on the file of I Additional Chief Judge, City Civil Court, Secunderabad.

(2.) The petitioner herein is defendant in the suit.

(3.) The respondent / plaintiff filed the said suit against the petitioner invoking Section 6 of the Specific Relief Act, 1963 and contending in para no.11 that on or after 20.05.2016 he was dispossessed forcibly by petitioner. The suit was filed on 17.08.2016.