GONE RAJAMMA Vs. CHENNAMANENI MOHAN RAO

JUDGEMENT

(1.) This revision under Article 227 of the Constitution of India is filed against the order, dated 19-10-2009, in C.M.A. No. 57 of 2007, on the file of the V Additional District Judge, Karimnagar, in confirming the order, dated 26-09-2007, in I.A. No. 337 of 2007 in O.S. No. 79 of 2007, on the file of the Senior Civil Judge, Peddapalli.

(2.) Petitioners herein are the respondents (defendants) and the respondent herein is the petitioner (plaintiff) in the suit.

(3.) Brief facts that are necessary for disposal of the present revision may be stated as follows: