G. VEMANACHARY Vs. PUTTA RAGHU

JUDGEMENT

(1.) This Civil Revision Petition is filed against the orders dtd. 2/12/2014 in I.A.No.240 of 2014 in O.S.No.173 of 2008 on the file of learned Principal Junior Civil Judge, Gadwal.

(2.) This application in I.A.No.240 of 2014 was filed by the plaintiff under Sec. 151 of the Code of Civil Procedure, 1908 (for short, 'the C.P.C.') to mark the original agreement on his behalf. This application was allowed by order dtd. 2/12/2014. Assailing the same, the defendant filed this Civil Revision Petition.

(3.) Heard the learned counsel for the petitioner. There is no representation on behalf of respondent. Perused the record.