GUNDEBOINA NAANNAIAH Vs. GUNDEBOINA VENKATESWARLU

JUDGEMENT

(1.) This Civil Revision Petition is filed against the order, dated 20.06.2019 in E.P.No.95 of 2014 in O.S.No.50 of 2014 on the file of the Principal Junior Civil Judge, Macherla.

(2.) The petitioner is defendant and respondent is plaintiff in the suit proceedings.

(3.) As per the permission accorded to the petitioner by this Court on 16.06.2020, the counsel for the petitioner issued notice to the respondent. A memo of proof of service was filed on 23.07.2020 in which it was stated that the notice sent to the respondent by Registered Post was delivered to him on 01.07.2020 as per the "Track consignment" of the Postal Department. In spite of service of notice, there is no appearance made on behalf of the respondent.