MANDA SRINIVASA RAO Vs. UNDAVALLI SATYAVATHI

JUDGEMENT

(1.) This Civil Revision Petition has been filed challenging the order, dtd. 10/3/2022 in I.A.No.403 of 2021 in O.S.No.23 of 2016 on the file of the VIII Additional District Judge, West Godavari District, Eluru, whereby the learned VIII Additional District Judge, West Godavari District, Eluru, dismissed the petition filed under Sec. 45 of the Indian Evidence Act.

(2.) Heard Sri Kambhampati Ramesh Babu, learned counsel for the petitioner/defendant and Sri A.V.V.S.N. Murthy, learned counsel for the respondent/plaintiff and perused the material available on record.

(3.) The Petitioner herein is the Defendant and the Respondent herein is the Plaintiff in O.S.No.23 of 2016 on the file of the VIII Additional District Judge, West Godavari District, Eluru.