AMPRAIL CHACKO ABRAHAM Vs. RAVI CHANDRA MANOJAM

JUDGEMENT

(1.) This Civil Revision Petition is filed, under Article 227 of the Constitution of India, challenging the docket order dated 31.01.2019 in I.A.No.717 of 2018 in O.S.No.15 of 2016 passed by the I Additional Junior Civil Judge-cum-XVIII Additional Metropolitan Magistrate, Cyberabad at Malkajgiri, Ranga Reddy District.

(2.) The petitioner herein is the plaintiff in the suit O.S.No.15 of 2016. He filed the said suit through his wife for declaration of title to the plaint schedule property, recovery of possession and also recovery of use and occupation charges, apart from mesne profits.

(3.) The specific pleading in the plaint is that the respondents/defendants, who are his neighbours, have encroached the Southern side portion as well as Northern side portion of the plaint schedule property taking advantage of the absence of the petitioner and his wife, who were living in Saudi Arabia.