SYED YAKUB Vs. BEE AMMA BEGUM

JUDGEMENT

(1.) The petitioners, who are defendant Nos. 1 and 2 in O. S. No. 14 of 2010 filed by respondent No. 1, filed this Civil Revision Petition feeling aggrieved by order, dated 03.11.2010, in I. A. No. 523 of 2010 in O. S. No. 14 of 2010, whereby the learned Judge, Family Court-cum-Additional District Judge, Khammam partly allowed the said application.

(2.) The facts in brief which are relevant for the purpose of disposal of this Civil Revision Petition are stated as under: -

(3.) Respondent No. 2, the mother of the petitioners, who is defendant No. 3 in the said suit, filed I. A. No. 524 of 2010, under Section 151 of the Code of Civil Procedure, for appointment of an Advocate-Commissioner to conduct lease/auction of the suit 'A' schedule mango garden and other properties in respect of which I. A. No. 523 of 2010 was filed, or in the alternative, to direct the petitioners to pay Rs. 10,000/- per month towards her maintenance and medical expenses.