MOHD KHASIM Vs. MOHD YOUSUF

JUDGEMENT

(1.) This Civil Revision Petition is filed by the petitioner challenging the order dt.05.11.2018 passed in Civil Miscellaneous Appeal No.8 of 2017 on the file of VI Additional District Judge, at Siddipet, Medak District, setting aside the order dt.19.06.2017 passed in I.A.No.178 of 2014 in O.S.No.158 of 2014 on the file of Junior Civil Judge, Dubbak.

(2.) The petitioner herein is plaintiff in the above suit.

(3.) He filed the suit against the respondents for a perpetual injunction restraining the respondents from interfering with his alleged possession and enjoyment of the suit schedule property.