ALLA VENKATA KRISHNA REDDY Vs. NOONE KRISHNA VENI

JUDGEMENT

(1.) Heard Sri M.S. Prasad, learned Senior Counsel for the petitioner and Sri Kowturu Pavan Kumar, learned counsel for respondent.

(2.) The revision is directed against the order dated 30.10.2015 in E.P. No. 41 of 2012 in P.L.A. No. 349 of 2011 in P.L.C. No. 198 of 2011 in the Court of the I -Additional District Judge, Nellore.

(3.) The circumstances for disposal of the revision are as follows: