M. SHAKEELA JAMALI Vs. SMT. ZAREENA

JUDGEMENT

(1.) This civil revision petition, under Article 227 of the Constitution of India, is filed by the unsuccessful respondents assailing the order, dated 02.06.2016 of the learned VIII Additional District Judge, Ranga Reddy District at L.B. Nagar, passed in IA.No.374 of 2016 in AS.No.119 of 2016.

(2.) I have heard the submissions of Sri Resu Mahender Reddy, learned counsel for the revision petitioners, and of Sri B. V. Subbaiah, learned senior counsel representing Sri Krupachand Gogineni, learned counsel for the respondents. I have perused the material record.

(3.) The revision petitioners herein are the plaintiffs. The respondents herein are the defendants.