INDIREDDY RAMANJANEYULU REDDY Vs. INDIREDDY VENKATARAMANA REDDY

JUDGEMENT

(1.) This civil revision petition under Article 227 of the Constitution of India is filed challenging the order passed by the Junior Civil Judge-cum-Judicial Magistrate of First Class, Kamalapuram in I.A.No.514 of 2024 in O.S.No.23 of 2020 dtd. 23/8/2024.

(2.) The parties will hereinafter be referred as arrayed before the Trial Court, for the sake of convenience.

(3.) The brief facts of the case are that Respondent No.1/Plaintiff filed suit against the petitioner/Defendant No.1 for recovery of suit amount due under the bank transactions and for other reliefs. The said suit was posted to 6/12/2021 for appearance and filing written statement. Neither Petitioner/Defendant No.1 nor his counsel attended the Court on 6/12/2021. Since, there was no representation on behalf of petitioner/Defendant No.1, the Trial Court passed an order of ex parte.