CHADALAWADA KRISHNA MURTHY Vs. KONDURU RAMKRISHNA RAJU

JUDGEMENT

(1.) The present appeal is filed against the order dated 15.3.2011 passed in CF No.7534 of 2010 (unnumbered suit) on the file of the III Additional District Judge, Tirupati. The appellant herein is the plaintiff in the said unnumbered suit For the sake of convenience, the parties hereinafter referred to as they are arrayed before the trial Court. The averments of the plaint in nutshell read as follows:

(2.) The trial Court raised a preliminary objection with regard to the territorial jurisdiction and returned the plaint for presentation before proper Court. The operative portion of the impugned order reads as follows:

(3.) Aggrieved by the same, the present appeal is filed by the plaintiff.