G. MURALI GOUD Vs. R. SHARADAMMA

JUDGEMENT

(1.) Heard both sides.

(2.) This Civil Revision Petition is filed by the petitioner under Article 227 of the Constitution of India challenging the order dt.20.09.2016 passed in I.A.No.66 of 2016 in O.S.No.1339 of 2008 on the file of Additional Junior Civil Judge, Kukatpally, at Miyapur, Ranga Reddy District.

(3.) The petitioner herein is the 7th defendant in the above suit.