CHENCHALA SUBRAMANYAM Vs. C. REDDAIAH

JUDGEMENT

(1.) This revision petition, under Sec. 115 of the Code of Civil Procedure, 1908, by the unsuccessful plaintiff is directed against the decree and order dtd. 27/11/2017 passed in I.A. No. 2121 of 2016 in O.S. No. 483 of 2011 on the file of the Court of the Principal Senior Civil Judge, Kadapa.

(2.) Heard Sri L. J. Veera Reddy, learned counsel for the revision petitioner. Inspite of service of notice, there is no representation for the respondent.

(3.) The facts, in brief, are as follows: