K HEMALATHA Vs. K CHETNA B SHAH

JUDGEMENT

(1.) Heard Sri N.V.Sumanth, learned counsel for the petitioner as well as Sri K.Nandaiah, learned counsel for the respondent.

(2.) This Revision Petition is filed under Article 227 of the Constitution of India challenging the order dt.30-06-2018 in I.A.No.2667 of 2013 in A.S.No.178 of 2007 of the I Additional Chief Judge, City Civil Court, Secunderabad.

(3.) Petitioner herein and her husband were defendants in O.S.No.1392 of 2000 filed for perpetual injunction against them by the respondents. The suit was decreed on 12-10-2004. Challenging the same, the petitioner and her husband filed A.S.No.178 of 2007 before the Additional Chief Judge, City Civil Court, Secunderabad.