ANUPAMA Vs. T.SRINIVASALU

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and also the learned counsel for the respondents1 to 6.

(2.) IN this writ petition under Articles 226 and 227 of the Constitution of India, the petitioner has called in question, the order dated 13.12.2011, passed by the trial Court in O.S.No.269/2007 on the letter dated 29.7.1995.

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