PONARI VENKATA RAO Vs. KATAMREDDY MALAKONDA REDDY

JUDGEMENT

(1.) This Civil Revision Petition is filed under Article 227 of the Constitution of India by the 2nd plaintiff in the suit that is pending before the learned trial Court. Respondent Nos.1 to 3 are defendant Nos.1 to 3 in the suit. Respondent No.4 is 1st plaintiff in the suit. Respondent No.5 is 3rd plaintiff in the suit. In this revision petition, respondent Nos.4 and 5 are shown as not necessary parties.

(2.) Sri T.C.Krishnan, the learned counsel for revision petitioner and Sri P.Ganga Rami Reddy, the learned counsel for respondent No.1 submitted arguments.

(3.) This revision assails the order dtd. 31/12/2018 of learned I Additional Junior Civil Judge, Nellore in I.A.No.237 of 2018 in O.S.No.107 of 2013. By the said order, the application filed by the plaintiffs was dismissed by the learned trial Court. Aggrieved by it, the present revision is filed by the 2nd plaintiff in the suit.