RAVI KUMAR OHRI Vs. ABDUL MANNAN KHAN

JUDGEMENT

(1.) THIS revision is directed against the order dated 30.3.2009 passed in IA No.3590 of 2008 in OS No.468 of 2008 on the file of the I Additional District Judge, Ranga Reddy District at L.B. Nagar, whereby and whereunder, the learned Additional District Judge dismissed the application filed by the petitioners-defendants 2 to 4 under Order VII Rule 11(b) CPC.

(2.) THE petitioners herein are defendants 2 to 4 and whereas the 1st respondent herein is the plaintiff in OS No.468 of 2008. THE plaintiff filed the suit, being OS No.468 of 2008, on the file of the I Additional District Judge, Ranga Reddy District at L.B. Nagar seeking the following reliefs:

(3.) THE learned Additional District Judge, on considering the material brought on record and on hearing the Counsel appearing for the parties, came to the conclusion that the Court fee has been paid correctly and accordingly, dismissed the said petition, by order dated 30.3.2009. THE said order is assailed in this revision.