PANDIAN GRAPHITES INDIA LIMITED Vs. LOVVURI LAKSHMI

JUDGEMENT

(1.) This civil revision petition is filed by the petitioner herein under article 227 of the Constitution of India.

(2.) The petitioner herein is the first defendant in O.S. No. 63 of 1995, filed by the plaintiff first respondent herein in the court of the Subordinate Judge, Ramachandrapuram. The original plaintiff also filed I.A. No. 1011 of 1995, in the same proceedings.

(3.) The plaintiff first respondent herein had filed the suit against the petitioner herein claiming various reliefs. It is stated by the plaintiff in her plaint in nutshell that she is entitled for different types of shares, compensation, etc. The prayer made by the plaintiff in the suit reads as follows :