MITHI REDDI RAMU Vs. MAJJI SURYANARAYANA

JUDGEMENT

(1.) Heard the Counsel for revision petitioner Sri D. Ramalinga Swaniy and also the Counsel for the respondent Sri H.S, Dora.

(2.) The revision is filed as against the Judgment in SC No.79/98 on the file of Senior Civil Judge, Rajam under Section 25 of the Small Cause Courts Act. The unsuccessful defendant is the revision petitioner. The respondent is the plaintiff.

(3.) For the purpose of convenience the parties will be referred to as arrayed in the suit i.e., plaintiff and 'defendant'.