M. RAMA DEVI Vs. K. ANURADHA

JUDGEMENT

(1.) This civil revision petition is directed against the order of the Court of learned Principal Senior Civil Judge, Anantapuramu in E.A.No.417 of 2017 in E.P.No.262 of 2011 in O.S.No.105 of 2004, dated 02.07.2018.

(2.) The DHr in E.P.No.262 of 2011 in O.S.No.105 of 2004 is the petitioner herein as well as in E.A.No.417 of 2017. The respondents are described as JDRs and who were also respondents in E.A.No.417 of 2017

(3.) E.A.No.417 of 2017 was filed under Section 64 C.P.C., by the petitioner to reject E.A.No.272 of 2017 in the above E.P.