MARGADARSI CHIT LIMITED Vs. CHIKATLA SATYANARAYANA

JUDGEMENT

(1.) The decree holder filed this civil revision petition under Sec. 115 of Code of Civil Procedure assailing the order dtd. 20/4/2011 of the learned Principal Junior Civil Judge, Kakinada in E.P.No.223 of 2010 in O.S.No.823 of 2008.

(2.) There are four respondents shown in this revision. The 4th respondent is shown as not a necessary party since no relief was claimed against her in the Court below. As against respondent Nos.1 to 3, notices were taken out and were served but none entered appearance.

(3.) Heard arguments of Sri K.M.R.Bala Prasad, the learned counsel representing Sri P.Durga Prasad, the learned counsel for revision petitioner/D.Hr.