M.S. NAGESH CHANDRA Vs. M.S. BALARAM

JUDGEMENT

(1.) This Civil Revision Petition by the 5th defendant, under Article 227 of the Contitution of India, is directed against the docket order, dated 15.09.2016, passed, in O.S.No.31 of 2012, by the learned IX Additional District Judge, Wanaparthy, Mahabubnagar District.

(2.) I have heard the submissions of Sri J. Prabhakar, learned counsel for the petitioner, of Sri K. Goverdhan Reddy, learned counsel appearing for the 1st respondent/plaintiff, of Sri M. Pratap Singh, learned counsel for the 3rd respondent and of Sri Manu, learned counsel appearing for the 5th respondent. None appeared for the 2nd respondent. I have perused the material record.

(3.) The parties in this revision shall hereinafter be referred to as arrayed in the suit before the trial Court for convenience and clarity.