E. SANJEEV REDDY Vs. M. A. MASOOD

JUDGEMENT

(1.) This Revision is filed under Article 227 of the Constitution of India challenging order dt.06.08.2015 passed in Interlocutory Application No.149 of 2015 in Original Suit No.85 of 2013 on the file of Senior Civil Judge, at Adilabad.

(2.) The petitioner herein is defendant in Original Suit No.85 of 2013.

(3.) The respondent / plaintiff filed the suit against him for declaration of his title and for recovery of possession.