BASAYYA Vs. BANDAPPA

JUDGEMENT

(1.) The petitioner being the sole defendant in a suit for declaration and injunction in O.S.No.132/2020 is knocking at the doors of Revisional Court for assailing the order dated 15.06.2021 made by the learned II Additional Civil Judge at Raichur, whereby his application in I.A.No.II filed u/s 11 of CPC, 1908, having been rejected, his request for resjudicating the suit has been turned down.

(2.) After service of notice, the respondent/ plaintiff has entered appearance through his counsel, who vehemently opposes the petition making submission in justification of the impugned order and the reasons on which it has been constructed.

(3.) Having heard the learned counsel for the parties and having perused the petition papers, this court declines indulges in the matter for the following reasons: