TELANAKULA KASI VISWANADHAM Vs. POKURI MARUTHI PRASAD

JUDGEMENT

(1.) The unsuccessful respondent in GWOP.No.1 of 2014 on the file of the Court of the learned X Additional District judge, Gurazala, filed this Civil Revision Petition, under Article 227 of the Constitution of India, being aggrieved of the intermediary order, dated 24.07.2018, passed by the said learned Judge in the afore-stated GWOP.

(2.) I have heard the submissions of Dr. Challa Srinivasa Reddy, learned counsel, appearing for the Revision Petitioner/respondent, (hereinafter, 'respondent'), and of Ms. T.V. Sridevi, learned counsel for the respondent/petitioner, (hereinafter, 'petitioner'). I have perused the material record.

(3.) The introductory facts, in brief, are as follows: