SHAIK KHASIM Vs. SHAIK RAHAMTULLAH

JUDGEMENT

(1.) This Civil Revision Petition is filed questioning the legality and correctness of the order dtd. 25/3/2025 passed in I.A.No.1626 of 2023 in O.S.No.102 of 2020 by the learned II Additional District Judge, Guntur.

(2.) The petitioners are the petitioners/plaintiffs and the respondents 1 to 10 are the respondents/defendant nos. 1 to 10 and respondent no.11 is the respondent no.11/proposed defendant in I.A.No.1626 of 2023 in O.S.No.102 of 2020.

(3.) The facts that led to filing of the Civil Revision Petition, in brief, are that: