A Vs. B

JUDGEMENT

(1.) This Civil Miscellaneous Appeal, under Order XLIII Rules 1 and 2 of the Code of Civil Procedure, 1908 (for short 'C.P.C.), is directed against the order, dated 30.12.2013 passed in I.A.No.841 of 2013 in O.S.No.1100 of 2013 on the file of the III Additional District Judge, Ranga Reddy District at L.B.Nagar.

(2.) Appellants were arrayed as the petitioners, while the respondents as the respondents in I.A. before the trial Court.

(3.) For the sake of convenience, the parties are referred to as arrayed in the I.A. before the trial Court.