BURAGAP MEENAKSHI Vs. SATYA PANIGRAHI

JUDGEMENT

(1.) This civil revision petition, filed under Article 227 of the Constitution of India, by the plaintiff in O.S.No.34 of 2011 on the file of the Court of the Principal Junior Civil Judge, Sompeta, assails the order dated 15.07.2013 dismissing I.A.No.87 of 2013 filed by the petitioner herein under the provisions of Order VI Rule 17 of the Code of Civil Procedure (CPC).

(2.) Heard Sri K. Manik Prabhu, learned counsel for the petitioner/plaintiff and Sri M.V. Suresh, learned counsel for the respondents/defendants.

(3.) The facts, essential for disposal of the present revision, as per the material available on record, are the petitioner herein filed O.S.No.34 of 2011 on the file of the Court of the Principal Junior Civil Judge, Sompet, Srikakulam District for the following reliefs.