SHAHABHANU Vs. SAVAL SAKHARAM AND ORS.

JUDGEMENT

(1.) HEARD the learned Counsel for the petitioner.

(2.) THE present unnumbered Civil Revision Petition is filed under Article 227 of the Constitution of India against the order dated 16.07.2014 in I.A. No. 69 of 2013 in O.S. No. 12 of 2013 on the file of the learned Junior Civil Judge, Bhainsa, Adilabad District.

(3.) LEARNED Counsel for the petitioner had re -presented the Civil Revision Petition stating as follows: