B. SHARON Vs. P. RANI

JUDGEMENT

(1.) This civil revision petition is filed under Art. 227 of the Constitution of India challenging the order dated 11.03.2016 passed in C.M.A. No. 3 of 2015 on the file of the Court of Additional District Judge, Narsapur, West Godavari District wherein and whereby the order dated 19.02.2015 in I.A. No. 1309 of 2014 in O.S. No. 250 of 2014 on the file of Senior Civil Judge Court, Narsapur was set aside.

(2.) The petitioners herein are the plaintiffs and the respondents herein are defendants. For the sake of convenience, the parties are hereinafter referred to as they are arrayed in this civil revision petition.

(3.) Heard the learned counsel for both the parties.