MALKAPURAPU VENKATESWARLU Vs. M NAGESWARA RAO

JUDGEMENT

(1.) This civil revision petition, under Article 227 of the Constitution of India, is filed assailing the order, dated 07.02.2019, of the learned Principal Junior Civil Judge, Mangalagiri, passed in IA.No. 1575 of 2018 in OS.No. 157 of 2014.

(2.) I have heard the submissions of Sri D. Yathindra Dev, learned counsel appearing for the revision petitioners - defendants 1, 10 to 16 and of Sri Sreenivasa Rao Velivela, learned counsel appearing for the respondents 1 to 3 -plaintiffs. I have perused the material record.

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