PATIL BHUMA REDDY Vs. PATIL SOMANNA

JUDGEMENT

(1.) This Civil Revision Petition under Article 227 of Constitution of India is directed to set aside the order, dtd. 29/3/2018, passed in C.M.A.No.1 of 2016 by the Principal District Judge, Adilabad confirming the docket order, dtd. 20/1/2016, made in CFR.No.661 of 2015 on the file of Junior Civil Judge's Court, Adilabad.

(2.) Heard learned counsel for the petitioner. None appeared for the respondents. Perused the record.

(3.) The petitioner is the plaintiff ("plaintiff" for short), who filed suit, vide CFR.No.661 of 2015 against the respondents herein, who are the defendants ("defendants" for short).