(1.) This Civil Revision petition, under Article 227 of the Constitution of India, is filed by the petitioner/plaintiff being aggrieved of the order, dated 05.03.2018, passed in I.A.no.1637 of 2017 in O.S.no.61 of 2012 on the file of Senior Civil Court, Markapur, Prakasam District.
(2.) I have heard the submissions of Sri B.S.Reddy, learned counsel appearing for the petitioner/plaintiff; and of Sri Venkateswarlu Varanasi, learned counsel appearing for the respondents/defendants. I have perused the material record.
(3.) The introductory facts are as under: