NOORUNISSA BEGUM Vs. ANIL ALIAS ANIL KUMAR BEHL

JUDGEMENT

(1.) This Civil Revision Petition is filed under Article 227 of the Constitution of India challenging the order dt.13.02.2020 passed in I.A.No.549 of 2019 in O.S.No.581 of 2007 on the file of the XIX Additional Senior Civil Judge, City Civil Court, at Secunderabad.

(2.) The petitioners herein are plaintiffs in the above suit.

(3.) They filed the said suit in the year 2007 for the following reliefs: