VYASASHRAMAM AMANDURU VILLAGE, CHITTOR DIST. REP BY ITS PEETADHIPATHI SRI. PARIPOORNANANDA SWAMY Vs. CHUNDRU BOOSHANA KUMARI

JUDGEMENT

(1.) This Civil Revision Petition arises out of Order passed by the trial Court, holding a particular document sought to be marked by the first defendant in evidence.

(2.) Heard Mr. G.Ramesh Babu, learned Counsel for the petitioner, Mr. Ambati Sudhakara Rao, learned Counsel appearing for respondent No.1/plaintiff, Mrs. S.V.Indira, learned Counsel appearing for respondent No.2, who was the first defendant in the suit, and Mr. Avinash Desai, learned Counsel for respondent No.6, who was the fifth defendant in the suit.

(3.) Though respondent Nos.2, 4 and 5 have been served and respondent Nos.4 and 7 have not been served, they are unnecessary parties to this Civil Revision Petition, as the fight is only between the petitioner, who was the seventh defendant in the suit, and respondent No.2, who was the first defendant in the suit.