LAWS(TLNG)-2023-2-141

KALLEPU LAXMA REDDY Vs. NARAHARI KAMALA

Decided On February 27, 2023
Kallepu Laxma Reddy Appellant
V/S
Narahari Kamala Respondents

JUDGEMENT

(1.) This Civil Revision Petition is filed against the order dtd. 30/8/2022 in C.M.A.No.8 of 2019, on the file of Principal District Judge, Jagitial which arose out of the order in I.A.No.339 of 2014 in O.S.No.4 of 2014 dtd. 11/7/2019 on the file of Senior Civil Judge, Jagitial. The revision petitioners are the plaintiffs in O.S.No.4 of 2014.

(2.) For the sake of convenience, the parties herein are referred to as arrayed before the Court below.

(3.) Heard the learned counsel for the petitioners and the learned counsel for the respondents.