MASIPEDDY RAJAIAH Vs. BATHINI MOGILI

JUDGEMENT

(1.) Heard Sri K. Venumadhav, learned counsel for the revision petitioners as well as Sri Ajay Kumar Kulkarni, learned counsel representing respondent No.1.

(2.) Challenging this Revision Petition is the order that is rendered by the Court of Senior Civil Judge, Huzurabad, in I.A.No.615 of 2015 in O.S.No.3 of 2007 dtd. 30/11/2021.

(3.) Upon hearing both the learned counsels and upon perusing the relevant material that is brought on record, following facts could be perceived: