KAKUTURU RAMANAMMA Vs. ARIGUNDRAM SARALAMMA

JUDGEMENT

(1.) AGGRIEVED by the order and decree dated 23/10/2008 passed in E.P.No.178 of 2006 in O.S.N.1850 of 2004 by the I Additional Junior Civil Judge, Nellore, this revision has been filed.

(2.) THE petitioner herein is the respondent and the respondent herein is the petitioner before the Court below. For the sake of convenience, the parties will be referred to as they were arrayed before the Court below.

(3.) EVEN though no witnesses were examined and no documents were marked, the Court below allowed the said E.P. Aggrieved by the same, present revision has been filed.