KAGITA VENKATA SANYASI RAJU Vs. BOLLA AVINASH

JUDGEMENT

(1.) This revision-petition is directed against the Order, dtd. 1/6/2016 in E.A.No.58 of 2014 in E.P.No.29 of 2014 in O.S.No.4 of 2013 on the file of Senior Civil Judge's Court, Kothapeta.

(2.) For the sake of convenience, the parties will be referred to as they were arrayed in the original suit.

(3.) The plaintiff filed O.S.No.176 of 2010 for 'delivery of possession' of plaint schedule property and arrears of rent. The defendants filed their written statements. The suit was 'decreed ex parte' on 10/6/2013. The revision-petitioner herein is the defendant No.1 in the suit.