LAWS(TLNG)-2022-4-64

SHAIK MADHAR SAHEB Vs. SHAIK SHAREEF BABA

Decided On April 25, 2022
Shaik Madhar Saheb Appellant
V/S
Shaik Shareef Baba Respondents

JUDGEMENT

(1.) Heard Sri Syed Lateef, learned counsel appearing for the revision petitioner and as well as Sri L.Prabhakar Reddy, learned counsel appearing for the respondent.

(2.) Challenge in this Revision Petition is the order that is rendered by the Court of Junior Civil Judge, Kodad in I.A.No.107 of 2016 in O.S.No.109 of 2011, dtd. 9/8/2016.

(3.) An interlocutory application vide I.A.No.107 of 2016 was filed by the revision petitioner, who is the plaintiff to the suit, seeking permission of the Court to withdraw the suit with liberty to file a fresh suit. The said application was dismissed by the trial Court through the impugned order. Aggrieved by the same, the revision petitioner is before this Court.