LAWS(TLNG)-2019-6-81

M RAVI KUMAR Vs. MUTYALAL YENKAMMA

Decided On June 12, 2019
M Ravi Kumar Appellant
V/S
Mutyalal Yenkamma Respondents

JUDGEMENT

(1.) Heard Sri K.G. Krishna Murthy, Senior Counsel appearing for Sri K. Ramamohan, counsel for petitioners; and Sri P. Laxma Reddy, Senior Counsel appearing for Sri K.L.N. Swamy, counsel for respondents in the Civil Revision Petition.

(2.) This Civil Revision Petition is filed under Article 227 of the Constitution of India challenging the order dt.02.07.2013 passed in I.A.No.228 of 2013 in I.A.No.435 of 2000 in Unregistered Civil Miscellaneous Appeal (C.M.A.) on the file of the District Judge, Mahabubnagar.

(3.) The petitioners herein are defendant nos.1, 3, 4 and legal representative of 2nd respondent.