MURUKONDA SAROJINI Vs. DANDA VENKATESWARLU

JUDGEMENT

(1.) This Civil Revision Petition is filed challenging the legality and correctness of the order dtd. 20/2/2025 passed in I.A.No.53 of 2025 in O.s.No.3 of 2019 by the learned Senior Civil Judge, Parchur.

(2.) The Revision Petitioners are the respondents 1 and 2 /plaintiffs, while respondent no.1 is the petitioner/third party and respondent no.2 is respondent no.3/defendant in I.A.No.53 of 2025 in O.S.No.3 of 2019 on the file of the Court of the learned Senior Civil Judge, Parchur.

(3.) The facts that led to filing of this Civil Revision Petition, in brief, are that: