PILLI APPARAO Vs. THAMMINA RAMARAO

JUDGEMENT

(1.) Defendants in the suit filed the above revision against the order dtd. 25/2/2022 in I.A.No.572 of 2019 in O.S.No.390 of 2014 on the file of VI Additional Senior Civil Judge, Visakhapatnam.

(2.) Respondent, being the plaintiff filed suit O.S.No.390 of 2014 against the respondents/defendants for recovery of amount.

(3.) Defendants did not contest the suit and hence, they were set exparte on 1/5/2014 and eventually, decree was passed on 17/12/2014.