DARJI KRISHNA MURTHY Vs. M.SHANKAR REDDY

JUDGEMENT

(1.) This civil revision petition, under Article 227 of the Constitution of India, calls in question the order dated 02.07.2012 passed by the Court of the Judge, Family Court - cum - VII Addl. District and Sessions Judge, Medak, at Sangareddy, dismissing I.A.No.26 of 2012 in O.S.No.120 of 2011 filed by the third parties/petitioners herein under Order I Rule 10 of the Code of Civil Procedure.

(2.) The facts and circumstances leading to the filing of the present revision are as under:

(3.) The 1st respondent herein instituted the suit, being O.S.No.120 of 2011, against the respondents 2 to 4 herein seeking the following reliefs: