M VENKATA RATNA REDDY Vs. V MOHAMMED REDDY

JUDGEMENT

(1.) This revision is filed challenging the order and decree dated 29-7-2003 passed by the court of Principal Junior Civil Judge, Kurnool in I.A.No, 1212/2003 in O.S.No.598/2001.

(2.) By the impugned order, the court below allowed the I.A. filed by the defendants under Section 10 of C.P.C. and thereby stayed the suit till the disposal of A.S.No. 1589/2001, which is filed challenging the judgment and decree dated 22-6-2001 in O.S.No.79/1992. Aggrieved by the staying of the suit, the plaintiff in the suit filed this revision.

(3.) For the sake of convenience, the parties shall be referred to as per their array in the suit.