SANA LAKSHMI DEVI Vs. PRIME PROPERTIES

JUDGEMENT

(1.) This Revision is filed under Article 227 of the Constitution of India challenging the order dt.31.12.2018 in I.A.No.787 of 2018 in O.S.No.898 of 2001 of the I Additional Senior Civil Judge, Ranga Reddy District at L.B. Nagar.

(2.) Petitioners are third parties to the above suit.

(3.) They claim to have purchased small extents of plots under registered Sale Deeds executed in the year 1999 by the 2nd respondent herein, who is the 1st defendant in the said suit under various sale deeds.