(1.) Questioning the legality and validity of the order dtd. 19/10/2023 passed in IA.No.1175 of 2022 in OS.No.139 of 2019 on the file of Senior Civil Judge, Sangareddy, the present Revision Petition is filed.
(2.) Heard Sri K.Chidambaram, learned senior counsel appearing for Ms. G.Sindhu, learned counsel on record for revision petitioners, and Sri P.Venkat Reddy, learned counsel for respondent Nos.1 to 4.
(3.) The petitioners are defendant Nos.1 to 3, respondent Nos.1 to 4 are proposed defendants, respondent No.6 is plaintiff and respondent Nos.7 to 10 are defendant Nos.4 to 7 in the suit. It appears that during pendency of this Revision Petition, respondent No.5 expired and as such, his legal heirs were brought on record as respondent Nos.11 to 13.