KATHI DAVID RAJU Vs. RAMAVATH KRISHNA NAIK

JUDGEMENT

(1.) Plaintiff, in the suit filed, the present civil revision petition under Article 227 of the Constitution of India aggrieved by order, dtd. 30/8/2022 passed in I.A.No.107 of 2020 in O.S.No.110 of 2018 on the file of learned Principal Junior Civil Judge, Ponnur, Guntur.

(2.) Plaintiff filed O.S.No.110 of 2018 to declare that plaintiff's name is Kathi David Raju, S/o late Yedukondalu, but not Immadabathina Veeranjaneyulu, S/o Venkata Kotaiah and that Kathi David Raju and Immadabathina Veeranjaneyulu are different persons as per the educational certificates.

(3.) Defendants filed written statement and are contesting the suit.