NELLURY VAMSY KRISHNA Vs. JAMPANI VENKATRAO

JUDGEMENT

(1.) This Civil Revision Petition has been filed aggrieved by the order, dtd. 20/7/2023 in I.A.No.52 of 2023 in O.S.No.27 of 2019, on the file of the Court of Principal Civil Judge (Senior Division), Narasaraopet ("trial Court" for short).

(2.) Heard Sri P.V.S.K. Chakravarthy, learned counsel for the petitioner and Sri M. Upender Rao, learned counsel for the 1st respondent and perused the material available on record.

(3.) Both the parties in the Civil Revision Petition will be referred to as they are arrayed in the suit for convenience.