SIDDAIAH Vs. ERANNA @ VEERAIAH

JUDGEMENT

(1.) HEARD the learned counsel for the petitioners and also the learned counsel for respondent No.1(b).

(2.) IN this writ petition under Articles 226 and 227 of the Constitution of India, the petitioners have called in question, the order dated 25.7.2012, passed by the trial court in O.S.No.339/1998 on I.A.No.11.

(3.) AGGRIEVED by that, the petitioners have filed this writ petition.