K VASUDEVA RDDY Vs. KAMBALA SIVNAGESWARAPPA

JUDGEMENT

(1.) THE revision petitioner is the second defendant in the suit O. S. No. 259 of 2006 on the file of the Principal Senior Civil Judge at Nandyal.

(2.) THE revision petitioner filed an application I. A. No. 704 of 2008 in O. S. No. 259 of 2006 aforesaid under Sections 10 and 151 of the Code of Civil Procedure (hereinafter in short referred to as "code") for the purpose of convenience, praying for the stay of further proceedings including trial of the suit on the ground that a criminal case C. C. No. 318 of 2006 on the file of the Judicial First Class Magistrate at Nandyal relating to the same question is pending disposal. The learned Principal Senior Civil Judge, Nandyal, after recording reasons, dismissed the said application. Aggrieved by the same, the petitioner/second defendant had preferred the present civil revision petition under Article 227 of the Constitution of India.

(3.) SRI G. V. S. Meher Kumar, the learned Counsel representing the first respondent/plaintiff lodged a caveat and he entered appearance.