CHIMAKURIHI SEETHAIAH Vs. BURRA VENKATA REDDI

JUDGEMENT

(1.) This is a petition to revise the order of the learned District Munsif, Bapatla dated 28-1-1961 in O S No 334 of 1957.

(2.) The sole plaintiff. Chimakurthi Seataiah, filed O. S. No. 334 of 1957 in the Court of the District Munsif, Bapatla against Burra Venkata Reddi as sole defendant for dissolution of partnership if found necessary for settlement of accounts regarding a certain transaction and for payment of such amount as may be found due. The learned District Munsif, after full trial, passed a preliminary decree by judgment dated 8-9-1960 for accounts being rendered by the plaintiff. The plaintiff felt aggrieved and filed A. S. No. 83 of 1960 in the Court of the learned Subordinate Judge. Bapatla against the preliminary decree. The subordinate Judge dismissed that appeal by his Judgment dated 21-7-1961. A few months after the learned Subordinate Judge dismissed A. S. No. 83 of 1960, the learned District Munsif passed an order dated 26-10-1961 as follows.

(3.) Today I dismissed S. A. No. 788 of 1962, which is a second appeal preferred by the appellant-plaintiff against the decision of the learned Subordinate Judge in A. S, No. 83 of 1960.