JAGATAPURAVU PRAMEELA RANI Vs. KAVURI SUBRAHMANYESWARA RAO

JUDGEMENT

(1.) Assailing the correctness and the legality of the order dtd. 15/12/2022 passed by learned XI Additional District & Sessions Judge, Gudivada in Interlocutory Application No.969 of 2022 in Original Suit No.73 of 2015, the present Civil Revision Petition is filed under Article 227 of the Constitution of India.

(2.) The facts that led to filing of the present Civil Revision Petition are that:

(3.) Heard Sri Naga Praveen Vankayalapati, learned counsel for the petitioner/defendant and Sri Srinivas Bobbili, learned counsel for respondent/ plaintiff.