MOHAMMED ABDUL QADEER Vs. MOHAMMED ABDUL SALAM

JUDGEMENT

(1.) eard both sides.

(2.) This Civil Revision Petition is filed under Article 227 of the Constitution of India challenging the order dt.29/10/2018 in I.A.No.695 of 2018 in O.S.No.2967 of 2016 of the file of the XX Junior Civil Judge, City Civil Court, Hyderabad.

(3.) Petitioner herein is the defendant in the suit.