MAHROOUNNISA BEGUM Vs. Y.ANTHI REDDY

JUDGEMENT

(1.) This Civil Revision Petition is filed under Article 227 of the Constitution of India aggrieved by the Order dtd. 20/8/2018 in I.A.No.2588 of 2018 in O.S.No.523 of 2012 on the file of the III Additional Chief Judge, City Civil Court, Hyderabad.

(2.) Sri Bethi Venkateshwarlu Ratnam, Heard learned counsel representing Sri M.V. Durga Prasad, learned counsel appearing for the revision petitioners and Sri Suresh Bhaktula, learned counsel appearing for the respondents. Perused the entire material on record.

(3.) For the sake of convenience, the parties hereinafter referred to as, as they are arrayed before the Trial Court.