SRIRAMULA SRINIVASA RAO Vs. SANAKA VENKATESWARA RAO

JUDGEMENT

(1.) This civil revision petition, under Article 227 of the Constitution of India, is directed by the petitioner - plaintiff against the return endorsement of the learned Senior Civil Judge, Mangalagiri, passed in an un-numbered Original Suit of the year 2018.

(2.) I have heard the submissions of the learned counsel for the petitioner - plaintiff ['plaintiff', for brevity], at the stage of admission. I have perused the material record.

(3.) From the pleadings and submissions, the facts discernable are as follows: