M. S. Ramachandra Rao, J. - (1.)This Revision is filed under Article 227 of the Constitution of India challenging order dt.19.02.2016 in E.P.No.41 of 2009 in O.S.No.556 of 1983 of III Additional Chief Judge, City Civil Court, Hyderabad.
(2.)The petitioner herein is judgment-debtor no.1 in the said suit.
(3.)The said suit was originally filed as O.S.No.470 of 1982 by 1st respondent against the petitioner and the A.P. Wakf Board for declaration of his title to the plaint schedule property and for consequential permanent injunction restraining the petitioner and the A.P. Wakf Board from interfering with his possession and enjoyment of the said property and in the alternative for declaration of his title, for recovery of possession and for costs.