GUDUR SEETHARAM Vs. PATHIPAKA SUDHARSHAN

JUDGEMENT

(1.) This Civil Revision Petition is filed under Article 227 of the Constitution of India by the sole surviving defendant in OS.No.94 of 2011 on the file of the Court of the learned Senior Civil Judge, Sircilla, aggrieved by docket order, dated 19-12-2011, passed therein.

(2.) A few facts, which need to be stated for the disposal of this Civil Revision Petition, are as under:

(3.) By docket order, dated 19-11-2011, the learned Senior Civil Judge, Sircilla, accepted the valuation, directed renumbering of the suit and called for the remaining record from the Court of the Junior Civil Judge, Sircilla. Accordingly, the suit was renumbered as OS.No.94 of 2011. As regards the injunction application, the learned Senior Civil Judge, Sircilla, passed a docket order on 19-12-2011 directing renumbering of the IA and posting of the case for enquiry on 05-01-2012. The petitioner filed this Civil Revision Petition feeling aggrieved by Order, dated 19-12-2011, of the learned Senior Civil Judge, Sircilla, to the extent of his calling for remaining record from the Court of the learned Junior Civil Judge, Sircilla, and continuing the injunction application from the stage at which it was returned by the learned Junior Civil Judge, Sircilla.