LAWS(APH)-2014-6-4

P. SUDARSHAN REDDY Vs. GEETHA SRINIVASAN

Decided On June 13, 2014
P. Sudarshan Reddy Appellant
V/S
Geetha Srinivasan Respondents

JUDGEMENT

(1.) THIS Civil Miscellaneous Appeal is filed, with leave, in order to question order dated 1 -11 -2013 in I.A.No.1896/2013 in O.S.No.1356/2013 on the file of the learned I Additional District and Sessions Judge, Ranga Reddy District.

(2.) FOR disposal of this appeal, detailed facts need not be recorded. It will suffice to note that the appellant is a third party to the suit filed by respondent Nos.1 to 8 for the following reliefs:

(3.) A Division Bench of this Court, by order dated 24 -4 -2014 has granted leave to the appellant to question the order of the lower Court. I have heard Sri Anand Kumar Kapoor, the learned Counsel for the appellant and Sri R.A. Achuthanand, learned Counsel for respondent Nos.1 to 8/plaintiffs and perused the record.