JAMPALA MALAYADRI NAIDU Vs. MERUVA SUBRAHMANYAM

JUDGEMENT

(1.) This Civil Revision Petition, under Article 227 of the Constitution of India, is directed against the docket order, dtd. 12/3/2019, passed in C.F.No.1347 of 2019 on the file of the Court of the Principal District Judge, Nellore.

(2.) Heard Sri T.Janardhan Rao, learned counsel for the revision petitioner/plaintiff and Sri T.C.D.Sekhar, learned counsel for the respondents/defendants. The 5th respondent is shown to be not a necessary party to this revision.

(3.) The suit was originally filed in the Court of the Junior Civil Judge, Naidupet, and written statement was filed. As per the finding in I.A.No.352 of 2016 on court fee in preliminary enquiry, the suit falls within the pecuniary jurisdiction of Court of Senior Civil Judge at Guduru. The plaint, after return from the Junior Civil Judge's court, Naidupet, was presented in the court of Senior Civil Judge, Gudur, and it was returned with some objections. Subsequently, the original plaint was misplaced in the office of the advocate.