CHOLLANGI SURYANARAYANA Vs. RIMMALAPUDI VENKATA RAMARAO

JUDGEMENT

(1.) This Civil Revision Petition is directed against the order, dated 14.03.2019, passed in I.A.No.1517 of 2016 in ASSR No.10420 of 2016, on the file of the Senior Civil Judge, Ramachandrapuram.

(2.) The parties hereinafter will be referred to as arrayed in the Court below. The petitioner is 2nd defendant, 1st respondent is plaintiff and the respondents 2 to 5 are defendants 1, 3 and 4 in the suit.

(3.) Heard Sri T.V.S. Prabhakara Rao, learned counsel for the 2nd defendant and Sri Srinivas Basava, learned counsel for the plaintiff.