DONI USHAIAH Vs. THOTA BHOOMA REDDY

JUDGEMENT

(1.) This Civil Revision Petition is filed under Article - 227 of the Constitution of India, to set aside the order dtd. 2/3/2022 passed in I.A. No.31 of 2022 in O.S. No.34 of 2012 by the learned VI Additional District and Sessions Judge, Adilabad.

(2.) Heard Mr. Sharad Sanghi, learned counsel for the petitioner - defendant No.1 and Mr. S. Chandra Sekhar, learned counsel for respondent No.1 - plaintiff.

(3.) FACTS: