KURMADASU APPARAO Vs. GANAPATHI AMMARAJAMMA

JUDGEMENT

(1.) The present Civil Revision Petition was originally filed questioning the Order dtd. 21/4/2022 passed in I.A.No.175 of 2022 in I.A.No.588 of 2014 in I.A.No.661 of 1994 in O.S.No.251 of 1986 by the II Additional Senior Civil Judge, Visakhapatnam. Subsequently, the prayer was amended pursuant to the Order dtd. 5/12/2022 passed in I.A.No.1 of 2024 passed by this Court and the challenge was restricted to intermediary order dtd. 16/7/2021 passed by the trial Court in I.A.No.588 of 2014.

(2.) The Respondent Nos.1 to 6 herein are the Plaintiffs in the suit and Respondent No.7 was the sole defendant .

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