MOTTE PUNNAM RAJU Vs. DONTHA KRISHNA

JUDGEMENT

(1.) Aggrieved by the order dtd. 22/4/2021 passed in I.A.No.2154 of 2020 in O.S.No.555 of 2019 on the file of the learned Principal District Judge, Ranga Reddy District at L.B.Nagar, Hyderabad, the petitioner herein, who is the tenth defendant in the suit filed this revision.

(2.) The petitioner herein is the tenth defendant and the first Respondent herein is the plaintiff in the suit. The petitioner herein filed an application vide I.A.No.2154 of 2020 in the suit under Order 7 Rule 11(d) read with Sec. 151 CPC praying the Court to reject the plaint. The trial Court after hearing the arguments advanced by both the parties, dismissed the application. Aggrieved by the said order, the present revision is filed.

(3.) Heard the learned counsel for the petitioner-tenth defendant and the first Respondent-plaintiff. Perused the record.