SYNDICATE BANK Vs. GATTA KRANTHI KUMAR

JUDGEMENT

(1.) This civil revision petition, under Article 227 of the Constitution of India, is filed challenging the orders, dtd. 3/3/2020, dismissing I.A.No.1225 of 2018 in O.S.No.382 of 2015 on the file of the Court of VII Additional District and Sessions Judge, Vijayawada, filed under Order VII Rule 11 CPC and Sec. 151 CPC to reject the plaint.

(2.) Heard Sri T. Bal Murthy, learned counsel for the revision petitioners/defendants and Sri D. Venkata Ramana Reddy, learned counsel for the respondent/plaintiff.

(3.) (a) The suit in O.S.No.382 of 2015 was filed for the relief of granting compensation of Rs.50,00,000.00 for publishing defamatory statement as a joint tort feasor of the defendants 1 and 2 by committing civil wrong during the subsistence of the orders of status quo, dtd. 22/11/2012, granted in I.A.No.1025 of 2012 in O.S.No.1595 of 2012 on the file of the Court of VII Additional Senior Civil Judge, Vijayawada.