GANAPATHI PADALA SURYAKUMARI Vs. ERRA RAMADEVI

JUDGEMENT

(1.) Heard the learned Counsel appearing for the petitioner.

(2.) This civil revision petition is directed against the order and decree, dated 26-9-2006, passed by the I Additional Junior Civil Judge, Kakinada, East Godavari District in allowing the application I.A.No. 1449 of 2004 in O.S.No.689 of 2000 from the date of order itself.

(3.) The petitioner is the plaintiff, respondent No. 1 is defendant No.1 and respondent No.2 is proposed defendant No.2 in the suit before the Court below.