GAJULA RAMAIAH Vs. UPPARI PEDDA

JUDGEMENT

(1.) The decree holder filed this civil revision petition under Sec. 115 of C.P.C. assailing the order dtd. 1/5/2009 of the learned Principal Junior Civil Judge, Adoni in E.P.No.122 of 1996 in O.S.No.159 of 1987.

(2.) Heard arguments of Sri B.Seetharam, the learned counsel representing Sri Y.Srinivasa Murthy, the learned counsel for the revision petitioner and Sri A.V.Sivaiah, the learned counsel for respondent Nos.3 to 6.

(3.) To appreciate the contentions raised on both sides, it is required to notice the following legal events and facts: