(1.) This revision, under Article 227 of the Constitution of India, is filed by the defendant in O.S.No.25 of 2008, on the file the III Additional District and Sessions Judge (Fast Track Court) at Medak, against the order dated 28.06.2013 passed by the said Court, dismissing I.A.No.189 of 2013 filed by the petitioner herein/defendant under Order VII Rule 11 read with Section 151 of the Code of Civil Procedure.
(2.) The facts and circumstances leading to the filing of the present Civil Revision Petition are as follows:
(3.) The respondent herein instituted O.S.No.25 of 2008, on the file of the Court of the III Additional District and Sessions Judge (Fast Tract Court) at Medak, seeking the following reliefs: