KOGANTI VENKATA SIVA RAMESH PRASAD Vs. GOGINENI SAILAJA

JUDGEMENT

(1.) In this civil revision petition, under Article 227 of the Constitution of India, the unsuccessful petitioner- 1st defendant assails the order, dated 08.07.2019, of the learned II Additional District Judge, Guntur, passed in I.A. No. 155 of 2019 in OS. No. 248 of 2011.

(2.) I have heard the submissions of Sri O. Manohar Reddy, learned senior counsel, appearing for the revision petitioner - 1st defendant ['1st defendant', for short] and of Sri K. Venkateswarlu, learned counsel, appearing for the 1st respondent -plaintiff ['plaintiff, for short]. I have perused the material record.

(3.) From the pleadings, contents of the material documents and submissions made, the following introductory facts are perceptible.