ASAD ALI KHOYEE Vs. VIJAYA BANK

JUDGEMENT

(1.) This Civil Revision Petition is filed under Article 227 of the Constitution of India challenging the order dt.10-10-2017 in I.A.No.328 of 2017 in O.S.No.130 of 2014 of the IV Senior Civil Judge, City Civil Court, Hyderabad.

(2.) Petitioners are defendants in the suit.

(3.) The said suit was filed by respondent-Bank against petitioners for recovery of money from the petitioners.