YASAM RAVI KIRAN Vs. PULLA CHARAN DAS

JUDGEMENT

(1.) Aggrieved by the action of the Principal Junior Civil Judge, Avanigadda in returning a plaint without numbering, on the ground that a valid mortgage deed did not accompany the plaint, the plaintiff in the suit has come up with the above revision under Art. 227 of the Constitution of India.

(2.) Heard Mr. V.S.R. Anjaneyulu, learned counsel for the petitioner.

(3.) Since the plaint presented by the revision petitioner was returned by the Court below without even numbering the suit, the question of ordering notice to the respondent in this revision does not arise. Hence the revision is taken up for disposal.