LAWS(APH)-2022-7-12

C. RAMANA Vs. BANDARU VIJAY LAKSHMI

Decided On July 04, 2022
C. Ramana Appellant
V/S
Bandaru Vijay Lakshmi Respondents

JUDGEMENT

(1.) This Civil Revision Petition has been filed aggrieved by the order, dtd. 17/11/2017 in I.A.No.371 of 2010 in O.S.No.21 of 2007 on the file of the Senior Civil Judge, Kadiri.

(2.) Heard the learned counsel for the petitioners and the learned counsel for the respondent. Perused the record.

(3.) The Petitioners are the plaintiffs and the Respondent is defendant is the suit in O.S.No.21 of 2017 on the file of the Senior Civil Judge, Kadiri.