DASARI LINGAIAH Vs. THATIKONDA VENUGOPAL REDDY

JUDGEMENT

(1.) THIS revision, filed under Article 227 of the Constitution of India, by the defendant in OS No. 7/2011 on the file of the Court of Junior Civil Judge, Kodad, assails the order dated 15.7.2014 passed by the said Court, dismissing IA No. 101 of 2014 filed by him under the provisions of Section 45 of the Indian Evidence Act (for short "the Act"). Heard Sri J. Sreenivasa Rao, learned Counsel for petitioner, apart from perusing the material available before the Court. Despite service of notice on the Counsel for the respondent in the Court below, none appeared for the respondent.

(2.) THE facts and circumstances leading to filing of the present revision are as under:

(3.) AGGRIEVED by the said order, the present revision has been filed.