LAWS(APH)-2022-8-16

YAPARLA PAKKIRA Vs. SANKA PUDURU LAKSHMI REDDY

Decided On August 11, 2022
Yaparla Pakkira Appellant
V/S
Sanka Puduru Lakshmi Reddy Respondents

JUDGEMENT

(1.) The defendant before the learned trial Court has come up with this civil revision petition impugning the order dtd. 2/4/2019 passed by the learned Junior Civil Judge, Koilakuntla of Kurnool District in I.A.No.140 of 2019 in O.S.No.47 of 2011.

(2.) Respondent herein is the plaintiff before the learned trial Court. Notice was served on respondent vide USR No.45421 of 2019. However, no appearance was entered on behalf of the respondent.

(3.) Learned counsel for the revision petitioner, Sri M.Chalapati Rao, submitted oral arguments.