SHAIK ZAREENA KASAM Vs. PATAN SADAB KHAN

JUDGEMENT

(1.) This revision is directed against the order dated 11.06.2007 passed in I.A. No. 293 of 2007 in O.S. No. 209 of 2004 by the Principal Junior Civil Judge, Rayachoty, Kadapa District.

(2.) The Petitioner herein is Defendant No. 3 and the first Respondent herein is the Plaintiff in the Original Suit. For the sake of convenience, the parties will be referred to as they were arrayed in the Original Suit.

(3.) The brief facts of the case are as follows: