LAWS(TLNG)-2022-8-64

M. RAGHAVENDER REDDY Vs. B. HARITHA

Decided On August 01, 2022
M. Raghavender Reddy Appellant
V/S
B. Haritha Respondents

JUDGEMENT

(1.) Heard Mr. N. Bhujanga Rao, learned counsel for the petitioner and Mr. N. Praveen Reddy, learned counsel for the respondents.

(2.) Challenging the order dtd. 15/3/2022 in I.A. No.368 of 2021 in I.A. No.283 of 2021 in O.S. No.144 of 2021 passed by the learned Principal Junior Civil Judge, Mahabubnagar, the present Civil Revision Case is filed.

(3.) FACTS OF THE CASE: