HANUMANTHU Vs. D. K. JAIN

JUDGEMENT

(1.) This Appeal is filed challenging the order dt.12.10.2018 in I.A.No.2826 of 2018 in AS.No.17 of 2015 of the III Additional Chief Judge, City Civil Court, Hyderabad.

(2.) Initially, suit O.S.No.521 of 2008 was filed by the 1st respondent against sole defendant for declaration of his title to the plaint schedule property and for his eviction.

(3.) During the pendency of said suit, the sole defendant died and the appellant/3rd defendant and respondents 2 to 5 /defendants 2, 4 to 6 were brought on record as his LRs., vide orders in I.A.No.32 of 2012 dt.12.04.2012.