G. CHAYA PADMINI Vs. MUTTA LAKSHMI NARASAMMA

JUDGEMENT

(1.) Heard Ms. M.S.V.S.Sudha Rani, learned counsel for the petitioner. None appears for the respondents in spite of service.

(2.) This civil revision petition under Article 227 of the Constitution of India has been filed by the defendant in the suit, challenging the Order dtd. 15/7/2025, by which, the petitioners application I. A. No. 565 of 2022 in O. S. No. 1225 of 2017, under Order VII Rule 11 (a) and (d) read with Sec. 151 of Code of Civil Procedure (in short ,,CPC) has been rejected by the learned VI Additional Civil Judge (Senior Division), Visakhapatnam.

(3.) O.S.No.1225 of 2017 was filed for a decree of payment of money with interest based on the mortgage deed in Document No.445/2004, dtd. 26/2/2004 and in case of default, to pass a final decree for sale of the plaint schedule property i.e., the mortgage property with some further reliefs.