PITTA RAMESH Vs. POOSARLA VINEEL KUMAR

JUDGEMENT

(1.) Heard Sri Arrabolu Sai Naveen, learned counsel for the petitioner.

(2.) This civil revision petition (C.R.P) under Article 227 of the Constitution of India has been filed by Pitta Ramesh challenging the order dtd. 20/11/2024, passed by the IX Additional District Judge (FTC), Chodavaram in I.A.No.30 of 2024 in O.S.No.162 of 2019, rejecting the I.A.

(3.) The petitioner is the third party/proposed defendant in O.S.No.162 of 2019. The respondents 1 to 4 are the plaintiffs in the suit and the 5th respondent is the sole defendant.