MIRZA ZAREENA BEGUM Vs. SANKA SUBBA RAO

JUDGEMENT

(1.) This civil revision petition, under Article 227 of the Constitution of India, is filed by the unsuccessful petitioner-plaintiff assailing the order, dtd. 21/3/2018, of the learned Principal Junior Civil Judge, Avanigadda, Krishna District, passed in IA.No.229 of 2018 in OS.No.125 of 2008.

(2.) Heard Sri P.Prabhakara Rao, learned counsel appearing for the revision petitioner-plaintiff and Sri M.Prasad Rao, learned counsel appearing for the respondents - defendants.

(3.) The revision petitioner/plaintiff filed petition under Sec. 151 of the Code of Civil Procedure, 1908 ('Code') to issue bailable warrant to Chalamalasetti Prabhudas S/o Ranga Rao, Nizampet, Hyderabad, and direct the Station House Officer, Kukatpalli Police Station to produce him before the Court, since the witness failed to appear before the Court in response to the summons served upon him.