PERNA SWARUPA Vs. PERNA KRISHNA

JUDGEMENT

(1.) This Civil Revision Petition is filed under Article 227 of the Constitution of India aggrieved by the order dtd. 13/10/2022 in I.A.No.797 of 2021 in O.S.No.464 of 2021 on the file of Principal Senior Civil Judge, Ibrahimpatnam, Ranga Reddy District.

(2.) Heard Sri Pratap Narayan Sanghi, learned Senior Counsel for Sri Avadesh Narayan Sanghi, learned Counsel for the petitioner and Sri M. Avinash Reddy, learned Counsel for the respondent No.1.

(3.) The learned Senior Counsel for the petitioner/defendant No.2 submits that petitioner filed I.A.No.797 of 2021 in O.S.No.464 of 2021 on the file of Principal Senior Civil Judge, Ranga Reddy District at Ibrahimpatnam for rejection of the plaint and the same was dismissed by the Court below through the impugned order.