B.RAMACHANDRA REDDY Vs. A.SANKREETH REDDY

JUDGEMENT

(1.) This Memorandum of Civil Revision Petition is filed under Article 227 of the Constitution of India assailing the order passed by the learned Senior Civil Judge at Shadnagar, Ranga Reddy District in IA.No.9 of 2023 in OS.No.13 of 2016, dtd. 6/1/2023.

(2.) It is mentioned in the cause title of the revision petition that respondent No.2 is not a necessary party in the petition.

(3.) Petitioner Nos.1 to 3, 5 are the plaintiff Nos.1 to 3, 5 and respondent No.1 is the respondent-defendant. Respondent No.2 is the petitioner No.4-plaintiff No.4 in IA.No.9 of 2023 in OS.No.13 of 2016.