MAVUDI RANGUNAIDU Vs. PALAVALASA VENKATARAO

JUDGEMENT

(1.) This Civil Revision Petition is directed against the Judgment dated 12th September, 2006 passed in O.S.No.31 of 2003 on the file of the Junior Civil Judge, Salur whereby and whereunder the learned Junior Civil Judge dismissed the suit of the plaintiff on the ground that the Court of Salur Junior Civil Judge has no territorial jurisdiction to try the suit.

(2.) With the consent of both parties, this Civil Revision Petition is taken up for hearing at the admission stage itself.

(3.) The petitioner is the plaintiff and the respondents are the defendants in O.S.No.31 of 2003.