KANDE SRINIVASULU Vs. YELLAMRAJU VENKATA RAJU

JUDGEMENT

(1.) Heard the learned counsel for the petitioner. No representation for the respondents.

(2.) This revision is filed by the petitioners challenging the order dated 04.03.2010 in I.A.No.861 of 2009 in O.S.No.1463 of 2004 on the file of the I Additional Junior Civil Judge, Nellore.

(3.) The brief facts of the case are as follows: