SUNKARA SATYANARAYANA Vs. MUNAGALA NAGA VENKATA MURALI KRISHNA

JUDGEMENT

(1.) This Civil Revision Petition has been filed aggrieved by the order and decree, dtd. 2/5/2022 in I.A.No.291 of 2022 in O.S.No.90 of 2015, on the file of the Principal Junior Civil Judge-cum-Judicial Magistrate of I Class, Eluru.

(2.) Heard Sri T.V. Jaggi Reddy, learned Counsel for the Petitioner and Sri P.C. Venkaiah, learned counsel for the Respondent and perused the material available on record.

(3.) The Petitioner is the defendant and the Respondent is the Plaintiff in the suit in O.S.No.90 of 2015, on the file of the Principal Junior Civil Judge-cum-Judicial Magistrate of I Class, Eluru.