PONNURU SAMBA SIVA RAO Vs. PAMARTHI NEGESWARA RAO

JUDGEMENT

(1.) This civil revision petition is filed under Article 227 of the Constitution of India assailing the order dtd. 8/3/2019 passed by learned I Additional Junior Civil Judge, Machilipatnam in I.A.No.248 of 2013 in O.S.No.166 of 2013.

(2.) Despite notice, none appeared for respondent. Learned counsel for revision petitioner submitted arguments.

(3.) The point for determination is: