BANK OF BARODA Vs. KONERU RAVI

JUDGEMENT

(1.) In the present civil miscellaneous appeal filed under Order 43 Rule 1 of C.P.C., challenge is to the order dated 24.01.2020 passed by the Court of the XIII Additional District Judge, Gajuwaka, Visakhapatnam, in I.A.No.69 of 2020 in O.S.No.03 of 2020.

(2.) Heard.

(3.) (A) The 1st respondent herein instituted the said suit against the 2nd respondent and the appellant herein for the following relief: