GUTTIKONDA NARASIMHA RAO Vs. RAGHUNATH MITTAL AND ORS.

JUDGEMENT

(1.) This civil revision petition is filed under Sec. 115 of Civil P.C. challenging the order dated 05.10.2015 passed in I.A.No.206 of 2015 in A.S.No.26 of 2010 on the file of court of Family Judge -cum -IV Additional District Judge, Adilabad, wherein and whereby the petition filed by the petitioner under Order I Rule 10(2) of Civil P.C. was dismissed.

(2.) To avoid confusion, the parties will hereinafter be referred as they are arrayed in the I.A.

(3.) The facts, which are relevant for disposal of this civil revision petition, are as follows: