N LAXMI DEVAMMA Vs. CHANDRAKALAVATHAMM

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and Sri Ch.Ramesh Babu, learned counsel for 3rd respondent.

(2.) Though respondent Nos.1 and 2 are served, there is no representation on their behalf. As regards 4th respondent, since the 3rd respondent is anyway represented, his presence is unnecessary.

(3.) Petitioners have filed this Revision Petition under Article 227 of the Constitution of India challenging the order dt.23-01-2018 in I.A.No.620 of 2017 in I.A.No.224 of 2009 in O.S.No.96 of 2005 of the Junior Civil Judge, Alampur.