PARALA KISHAN RAO Vs. SRIPURAM BHADRAMMA

JUDGEMENT

(1.) Heard Sri Bankatlal Mandhani, learned Counsel representing the revision petitioner and Sri Sampath Prabhakar Reddy, learned Counsel representing the 1st respondent.

(2.) The 2nd respondent in the civil revision petition is Gajarla Ramaswamy, who is the 1st defendant in the suit in O.S. No.41 of 1992 on the file of Sub-Court, Karimnagar, which was renumbered as O.S. No.4 of 1996 on 'the file of II Additional District Judge, Karimnagar. The civil revision petition against 2nd respondent was dismissed for default on 20-11-2000. The revision petitioner 2nd defendant in the suit in O.S. No.4 of 1996, Perala Kishan Rao, who was brought on record, as per the orders in IA No.2084 of 1992, dated 7-2- 1994 added as 2nd defendant, had preferred the present civil revision petition against the plaintiff-1st respondent, Siripuram

(3.) The grievance ventilated by the revision petitioner is that though the Trial Court had dismissed the suit against the revision petitioner-2nd defendant, a preliminary decree was passed against the 1st defendant, who is the 2nd respondent In the civil revision petition and in that view of the matter, the revision petitioner is aggrieved of the said judgment and decree made in O.S. No.4 of 1996 on the file of IInd District Judge, Karimnagar.