NANDYALA VEERA REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Revision is filed under Article 227 of the Constitution of India challenging the order dt.21-12-2018 in I.A.No.593 of 2018 in O.S.No.50 of 2012 of the Judge, Family Court-cum- VII Additional District and Sessions Judge, Mahabubnagar.

(2.) Petitioner herein is a third party to the suit.

(3.) The suit was filed by respondent Nos.16 to 34 against respondent Nos.1 to 15 for recovery of possession of the suit schedule property.