AVIRINENI JHANSI LAKSHMI Vs. VIJAYALAKSHMI 70 MM

JUDGEMENT

(1.) The instant Civil Revision Petition has been filed by the petitioners under Article 227 of the Constitution of India challenging the order dtd. 12/11/2024, in C.M.A.No.120 of 2023, passed by the XIII Additional District and Sessions Judge, Ranga Reddy District at L.B. Nagar.

(2.) Heard Ms. Vankina Allu, learned counsel for the petitioners, and Mr. J.Prabhakar, learned Senior Counsel, representing Ms. Kanumuri Kalyani, learned counsel for the respondent.

(3.) Vide the impugned order, the Appellate Court allowed the aforesaid C.M.A.No.120 of 2023 filed by the respondent herein and set aside the order dtd. 30/10/2023, in I.A.No.175 of 2023 in O.S.No.652 of 2023, passed by the III Additional Junior Civil Judge, Ranga Reddy District at L.B. Nagar.