PERLA SIVA REDDY Vs. PERLA SAROJAMMA

JUDGEMENT

(1.) The petitioner, 1st defendant in the suit, filed this Civil Revision Petition under Article 227 of the Constitution of India against the order dated 30.01.2019 passed in I.A.No.2209 of 2018 in O.S.No.5 of 2012 by the II Additional District Judge, Kadapa at Proddatur, whereby the I.A. filed by the petitioner along with defendants 4 to 8 under Order VII Rule 11(a) read with Section 151 of the Code of Civil Procedure, 1908 to reject the plaint filed by the 1st respondent/plaintiff, was dismissed.

(2.) The 1st respondent filed the above suit to pass a decree and judgment in favour of the 1st respondent/plaintiff against the defendants for the following reliefs:

(3.) The defendants also filed Written statement inter alia denying the plaint averments.