BHOGARAJU LAKSHMINARAYANA MURTHY Vs. K.VIJAYALAKSHMI

JUDGEMENT

(1.) This Civil Revision Petition, under Article 227 of the Constitution India, is filed assailing the order, dtd. 5/3/2024, passed by the II Additional District Judge, Medchal-Malkajgiri District at Medchal in I.A.No.628 of 2023 in OS.No.1434 of 2016.

(2.) Heard Sri M.V.Pratap Kumar, learned counsel for the revision petitioner, and Sri V.Jagapathi, learned counsel for respondent Nos.1 and 2.

(3.) The revision petitioner is defendant No.17 and respondent Nos.1 and 2 are plaintiffs in the suit. For convenience, hereinafter, the parties will be referred to as arrayed in the suit.