E. LAXMI DEVI Vs. K. KRISHNA CHARY

JUDGEMENT

(1.) This Civil Revision Petition under Art. 227 of the Constitution of India by the unsuccessful petitioner/plaintiff is directed against the orders dated 02.06.2015 of the learned I Additional District Judge, Ranga Reddy District passed in C.M.A.no.99 of 2013, whereby the learned I Additional District Judge had confirmed the order and decretal order dated 19.07.2013 of the learned Principal Senior Civil Judge, Ranga Reddy District passed in I.A.no.560 of 2012 in O.S.no.886 of 2013.

(2.) I have heard the submissions of the learned counsel for the petitioner/plaintiff ('the petitioner', for brevity) and the learned counsel for the respondent/defendant ('the respondent', for brevity). I have perused the material record. The parties shall hereinafter be referred to as the petitioner and respondent as arrayed in this revision petition.

(3.) The introductory facts, in brief, are as follows: