H P CHIKKARAMA REDDY Vs. KANTHAMMA

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) Aggrieved by the order dated 25.10.2014 passed by XXII Additional City Civil and Sessions Judge, Bengaluru (CCH-7) on I.A.No.2/2012 in O.S.No.7425/2011, the petitioners, who are defendant Nos.13 and 14 in the original suit and the applicants in the said application, have filed this revision petition.

(3.) The case of the petitioners is that the properties measuring 2 acres 19 guntas in Sy.No.34/9 and 39 guntas in Sy.No.34/10, both situated at Junnasandra Village, Varthur Hobli, Bengaluru East Taluk were properties of one Smt.Pillakka - defendant No.2 in the original suit and respondent No.3 herein.