KEMBURU APPALANAIDU Vs. VAVILAPALLI RAMAKRISHNA

JUDGEMENT

(1.) Heard Sri Srinivas Ambati, Ld. Counsel for the Revision Petitioner.

(2.) Notice was ordered to the Respondent Nos.1 and 2 by my Ld. Predecessor on 26/9/2025. Notice sent to the Respondent No.1 was served on 11/11/2025 and this fact was noted in the Order of this Court dtd. 17/11/2025. Despite having received notice on 11/11/2025, the Respondent No.1 had not evinced any interest to enter appearance either in person or through the Counsel till date. Accordingly the Respondent No.1 is set ex parte. Insofar as the Respondent No.2 is concerned, the notice sent to him got returned with an endorsement ,,Door Locked. This fact was also noted in the order dtd. 17/11/2025.

(3.) On 2/12/2025, having regard to the facts of this case, this Court has suspended the E.P Proceedings pending before the Civil Judge (Senior Division), Rajam.