NOBLE SCHOOL TRUST Vs. A JUKAM REDDY

JUDGEMENT

(1.) This Revision is filed under Article 227 of the Constitution of India challenging the order dt.10.07.2018 in I.A.No.1217 of 2016 in O.S.No.485 of 2006 of the VII Additional Senior Civil Judge at L.B.Nagar, Ranga Reddy.

(2.) Petitioner is a third party to the above suit.

(3.) The said suit was filed by the 1st respondent on 14.03.2006 against respondents 2 and 3 for declaration of title of the 1st respondent in respect of an extent of Acs.4.37 gts., in Survey No.93 of Kismathpura village, Rajendranagar Mandal, Ranga Reddy District and for an injunction, etc.