AHMED BIN SAYEED Vs. KAMALA BAI

JUDGEMENT

(1.) This Civil Miscellaneous Appeal, under Order XLIII Rule 1(d) of the Code of Civil Procedure, 1908 (for short 'C.P.C.), is directed against the order, dated 16.04.2014 passed in I.A.No.605 of 2013 in O.S.No.1116 of 2013 on the file of the IV Additional District Judge, Ranga Reddy District at L.B.Nagar.

(2.) Appellants were arrayed as the respondents 1 to 3 and 5 to 12, while the respondents 1 to 7 as the petitioners and respondent No.8 as the respondent No.4 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.