K SATYA REDDY DIED Vs. ANASUYA DEVI

JUDGEMENT

(1.) I.A.No.1 of 2018 in C.R.P.No.2508 of 2017 is filed by petitioners in O.S.No.97 of 1983 on the file of the III Additional Chief Judge, City Civil Court, Hyderabad to review the order dated 24-07-2017 in C.R.P.No.2508 of 2017.

(2.) It is not in dispute that the suit was decreed on 09-07-1997. Thereafter petitioners filed I.A.No.372 of 1998 for passing of final decree and for appointment of Commissioner and I.A.No.373 of 1998 for determination of mesne profits.

(3.) In the meantime, defendant Nos.1 and 2 filed C.C.C.A.No.180 of 1997 before this Court, which was dismissed on 03-10-2003 and the said judgment was also confirmed in S.L.P. (Civil) No.11371/2003 preferred by defendant Nos.1 and 2.