MANTHANA RAMU Vs. PITTALA VENKATESHWARLU

JUDGEMENT

(1.) Heard Sri Jalli Kanakaiah, learned counsel for the petitioners and none appeared for the respondents.

(2.) This revision is preferred against the order of first appellate Court in I.A.No.252 of 2020 in A.S.No.79 of 2020 against the judgment and decree in O.S.No.1122 of 2009 on the file of II Additional Junior Civil Judge, Warangal. Petitioners herein preferred A.S.No.79 of 2020 and in the said suit, they filed interlocutory application praying to suspend the operation of judgment and decree of the trial Court.

(3.) Having considered the matter in detail and having regard to the findings recorded by the trial Court in allowing O.S.No.1122 of 2009, the first appellate Court declined to grant suspension of the judgment and decree in O.S.No.1122 of 2009.