DOGIPARTHI VENKATA SATISH Vs. PILLA DURGA PRASAD

JUDGEMENT

(1.) Leave granted.

(2.) This appeal assails the correctness of the judgment and order dtd. 19/10/2023 passed by the High Court of Andhra Pradesh at Amaravati, whereby the Civil Revision Petition No.1679 of 2019 filed by the respondent no.1 was allowed. The order passed by the Trial Court dtd. 2/7/2018 was set aside, and further the application I.A. No.429 of 2018 under Order VII Rule 11, Code of Civil Procedure, 1908 [CPC], was allowed and the plaint of Original Suit No.118 of 2012 was rejected.

(3.) Relevant facts necessary for adjudication of this appeal are as follows: