AALURI MOGULAIAH Vs. BURRA ARUNA

JUDGEMENT

(1.) Assailing the order, dated 11.02.2019, passed in I.A.No.812 of 2018 in O.S.No.58 of 2012 on the file of the I-Additional District Judge at Khammam, the petitioner, who is the 1st defendant, filed the present Civil Revision Petition under Article 227 of the Constitution of India.

(2.) First respondent herein is the plaintiff and the petitioner and second respondent herein are the defendants in O.S.No.58 of 2012. For the sake of convenience, the parties will hereinafter be referred to as arrayed before the trial Court.

(3.) The facts in issue are as under: