RAPARTHY PANDU Vs. RAPARTHY VAJRAMMA

JUDGEMENT

(1.) THIS revision petition, filed under Article 227 of the Constitution of India, challenges the order dated 22.03.2013 passed by the Court of the Senior Civil Judge, Suryapet, Nalgonda District, dismissing I.A.No.424 of 2011 in O.S.No.133 of 2009 filed by the plaintiff/petitioner, under Order 6 Rule 17 of C.P.C.

(2.) THE facts and circumstances, leading to the filing of the present civil revision petition, are as infra:

(3.) HEARD Sri M. Rama Rao, learned counsel for the plaintiff/petitioner, apart from perusing the material available on record. Despite service of notice, there is no appearance on behalf of the respondents.