SAKKU BAI Vs. A KRISHNA RAO

JUDGEMENT

(1.) This Civil Revision Petition is filed under Article 227 of the Constitution of India challenging the order dt.22.04.2018 passed in I.A.No.664 of 2017 in O.S.No.148 of 2009 on the file of Principal District Judge, Ranga Reddy District at L.B.Nagar, Hyderabad.

(2.) Though the suit appears to have been filed in the year 2007 as O.S.No.41 of 2007, it was later transferred to the Court of Principal District Judge, Ranga Reddy District, at L.B. Nagar, Hyderabad and re-numbered as O.S.No.148 of 2009.

(3.) The petitioner herein is third-party to the suit, though she is the wife of the plaintiff / 1st respondent in the above suit.