MOHANLAL GUPTA Vs. SHARADA BAI

JUDGEMENT

(1.) Heard Sri Md. Ali, learned counsel for the petitioner and Sri Gade Venkateswara Rao, learned counsel for the respondent Nos.1 and 2.

(2.) This Revision Petition is filed under Article 227 of the Constitution of India challenging the order dt.05-02-2018 in I.A.No.4875 of 2017 in A.S.S.R.No.23204 of 2017 of the Chief Judge, City Civil Court, Hyderabad.

(3.) Petitioner herein is defendant No.9 in O.S.No.408 of 1998 which was decreed on 01-06-2017.