DUKKIPATI LAKSHMIDEVI Vs. MAHA LAKSHMAMMA

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is preferred against the impugned order in O.P.No.140 of 2005, dtd. 10/6/2010 on the file of the Principal Senior Civil Judge, Ananthapur.

(2.) The appellant Nos.1 to 3 herein were the petitioners. The respondent Nos.1 to 7 herein were the respondents before the trial Court.

(3.) For the sake of convenience the parties herein after will be referred to as arrayed before the Trail Court.