AHMADI BEGUM DIED Vs. SYED KAREEMUDDIN

JUDGEMENT

(1.) This Civil Revision Petition is filed under Section 115 of C.P.C., challenging the order dt.26.11.2014 in I.A.No.1772 of 2008 in I.A.No.662 of 2006 in O.S.No.783 of 2001 passed by the Principal Junior Civil Judge, Ranga Reddy District. Petitioners are the legal heirs of the deceasedplaintiff in the suit O.S.No.783 of 2001.

(2.) The deceasedplaintiff has filed the said suit against respondent Nos.1 to 3 hereindefendants for perpetual injunction restraining them from interfering with her possession and enjoyment over the suit schedule property.

(3.) The said suit was dismissed for default on 03.02.2006. During her life time, the deceasedplaintiff filed I.A.No.662 of 2006 in O.S.No.783 of 2001 to restore the suit. While the said application was pending, the sole plaintiff died on 28.04.2007 leaving behind the petitioners herein as her legal heirs.