YADAV VENKATESH Vs. MODUKURU KIRAN

JUDGEMENT

(1.) This Civil Revision Petition, under Article 227 of the Constitution of India, is filed against the order dtd. 29/12/2023 in I.A.No.276 of 2022 in O.S.No.929 of 2022, passed by the III Additional Junior Civil Judge, Ranga Reddy District at L.B. Nagar.

(2.) Heard Sri CH. Ravinder, learned counsel for the petitioners, and Smt N. Arthi, learned counsel for respondent No.1.

(3.) Petitioner Nos.1 and 2 herein are defendant Nos.5 and 6, respectively, respondent No.1 is the plaintiff and respondent Nos.2 to 5 are defendant Nos.1 to 4, respectively, in the suit. For convenience, the parties will be hereinafter referred to as they are arrayed in the suit.