SADAM NAGA RAJU Vs. MUVVA MADHAVI

JUDGEMENT

(1.) These three civil revision petitions under article 227 of the Constitution of India have been filed by different defendants in O.S.No.49 of 2019.

(2.) These revision petitions sought for rejection of plaint in O.S.No.49 of 2019 in terms of Order VII Rule 11 CPC and as the learned trial Court dismissed those applications, they have come up with these revision petitions.

(3.) Defendant No.1 in the suit filed I.A.No.404 of 2019 seeking for rejection of plaint and the learned III Additional Senior Civil Judge, Vijayawada dismissed the same by an order dtd. 5/3/2020. Aggrieved by it, defendant No.1 filed C.R.P.No.1062 of 2020.