G PAFIMMALA Vs. BIMALA BHATIA

JUDGEMENT

(1.) These Orders, according to Law, arises out of a Civil Revision Petition filed by the sole revision petitioner, against R-1 to R-3, under Article 227 of the Constitution of India, 1950, questioning the, validity and legality of the adjudications made by, and set forth in para 2, infra.

(2.) Orders, dated 25-08-2003, of the Court of the VII Senior Civil Judge, City Civil Court, Hyderabad (Trial Court), made in IA No. 815/2003, in OS No. 692/2002, of its file.

(3.) Perused the Record.