ANASUYA Vs. CHINNA RAMULU

JUDGEMENT

(1.) Heard Mr. M. Radha Krishna, learned counsel for the petitioners, Mr. K. Gani Reddy, learned counsel for respondent No.1 and Mr. Sudarshan Malugari, learned counsel for respondent Nos.3 to 5. Learned counsel for the petitioners had filed a memo vide U.S.R. No.58413 of 2022, dtd. 11/7/2022 stating that respondent Nos.7 to 9 are not necessary parties to the present revision.

(2.) Challenging the order dtd. 28/2/2022 in I.A. No.5 of 2022 in O.S. No.170 of 2008 passed by the learned I Additional Junior Civil Judge at Shadnagar, the petitioners herein, proposed defendants in the suit, have filed the present revision.

(3.) FACTS: