D.ROHAN Vs. D.RAVINDER

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and Sri S.Rajagopalan, learned counsel for the respondents.

(2.) This Revision Petition is filed under Article 227 of the Constitution of India challenging the order dt.09-11-2018 in I.A.No.336 of 2018 in O.S.No.189 of 2009 of the XX Additional Chief Judge, Secunderabad.

(3.) Petitioners are defendant Nos.7 and 8 in the said suit which was filed for declaration of title, partition, perpetual injunction, recovery of possession etc. in respect of an item shown in the schedule therein.