NANJAMMA Vs. MUNI REDDY

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and also the learned counsel for the respondents 2 to 6.

(2.) IN this writ petition the petitioner has called in question, the order dated 1.6.2012, passed by the Trial Court in O.S.No.2621/1999 on I.A.No.13.

(3.) AGGRIEVED by that, the petitioner has filed this writ petition.