FAIQA TASNEEM Vs. SHABANA KHATOON

JUDGEMENT

(1.) This Revision is filed under Article 227 of the Constitution of India challenging the order dated 31.12.2018 in I.A.No.56 of 2017 in O.S.No.3241 of 2016 of the IV Junior Civil Judge, City Civil Court, Hyderabad.

(2.) Petitioner is the plaintiff in the said suit.

(3.) She filed the said suit against the second respondent for a perpetual injunction restraining the second respondent from interfering with the alleged possession of the petitioner or demolition of the suit schedule property or any part thereof and for costs.