NERELLA CHIRANJEEVI ARUN KUMAR Vs. NERELLA AKULASOWJANYA

JUDGEMENT

(1.) The present Civil Revision Petition is filed under Article 227 of the Constitution of India aggrieved by the order dated 23.4.2019 passed in I.A. No.991 of 2018 in F.C.O.P. No.634 of 2017 on the file of the XIV Additional District Judge, Krishna, wherein the application filed by the petitioner under Order 9 Rule 9 C.P.C. to set aside the dismissal order dated 10.6.2018 and to restore the main petition and permit the G.P.A. holder to contest the petition proceedings came to be allowed while directing the petitioner to appear in person for reconciliation.

(2.) In spite of service of notice on the respondent, there is no representation on her behalf.

(3.) Heard the counsel for the petitioner and perused the record.