BIKKUMANDLA BALAKISTAMMA Vs. BIKKUMANDLA VENKATESHAM

JUDGEMENT

(1.) Heard the learned counsel for petitioners and learned counsel for respondent.

(2.) This Revision is filed under Article 227 of the Constitution of India challenging the order dt.27-07-2018 in I.A.No.79 of 2018 in O.S.No.10 of 2013 of the II Additional District Judge (FTC), Mahabubnagar.

(3.) Petitioners are plaintiffs in O.S.No.10 of 2013, which they had filed for declaration of their title and for perpetual injunction.