MANIZA JUMABHOY Vs. AHMED NAWAZ ALLADDIN

JUDGEMENT

(1.) Heard Mr.Vedula Venkata Ramana, learned counsel for the revision petitioner; Mr. Praveen Reddy, learned counsel for respondent No.1; and Mr. R.A.Achuthanand, learned counsel for respondent No.3.

(2.) This is an application under Article 227 of the Constitution of India whereby petitioner has questioned the legality and validity of the order dtd. 18/4/2022 passed by the II Additional Chief Judge, City Civil Court, Hyderabad in I.A.No.595 of 2022 in O.S.No.13 of 2007.

(3.) Petitioner is the plaintiff in O.S.No.13 of 2007, which is a suit for partition and separate possession. The following prayer has been made by the petitioner in the suit: