BOYI DATTATREYA SARMA Vs. KOTHURI HYMAVATHI

JUDGEMENT

(1.) This Revision is filed under Article 227 of the Constitution of India challenging the order dt.16.11.2017 in O.S.No.480 of 2012 of the III Additional Chief Judge, City Civil Court, Hyderabad.

(2.) Petitioners are plaintiffs in the above suit.

(3.) They filed the said suit to declare a Will dt.16.07.1997 executed by Dr.Boyi Bheemanna as illegal and for cancellation of the same.