TALLURI SWATHI Vs. BATHINI VENKATESH

JUDGEMENT

(1.) Assailing the order dtd. 23/1/2023 in I.A.No.785/2021 in O.S.No.371/2018 passed by the learned II Additional District Judge, Guntur allowing the petition filed by the respondents/defendants 2 and 3 under Order VII Rule 11 and Sec. 151 CPC and consequently rejecting the plaint, the plaintiff filed the instant appeal.

(2.) The factual matrix of the case is thus:

(3.) The plaintiff filed the counter opposing the petition.