S. GHOUSIA Vs. UPPALURU MOHAMMAD YUSUF

JUDGEMENT

(1.) Challenging the order, dtd. 5/11/2022 in I.A.No.1003 of 2022 in O.S.No.26 of 2013, on the file of II Additional District Judge, Kadapa at Proddatur, the appellant, who is the plaintiff in the said suit, filed the present appeal.

(2.) The parties to this appeal will hereinafter be referred to as described before the trial Court for the sake of convenience.

(3.) As evident from the grounds of appeal as well as the enclosures thereof, it is pertinent to refer here the circumstances in which the respondent/plaintiff is compelled to file the present appeal.