LODH KSHATRIYA SADAR PANCHAYAT Vs. UDAY SINGH HAZARI

JUDGEMENT

(1.) Heard Sri Nazir Ahmed Khan, learned counsel for the petitioners and Sri D.V.Kishore, learned counsel for the respondents.

(2.) This Revision Petition is filed under Article 227 of the Constitution of India challenging the order dt.20-12-2017 in C.M.A.No.66 of 2015 of the XI Additional Chief Judge, City Civil Court at Hyderabad, confirming the order dt.04-08-2015 in I.A.No.250 of 2014 in O.S.No.912 of 2014 of the VIII Junior Civil Judge, City Civil Court, Hyderabad.

(3.) Petitioners are plaintiffs in the suit.