GOVINDAMMA Vs. TUNGA CHINTHALANNA

JUDGEMENT

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

(2.) For the sake of convenience the parties are referred to as they are arrayed in the suit before the lower Court.

(3.) This civil revision petition is Challenging the propriety and legality of the order dtd. 11/10/2022 passed in I.A.No.35 of 2021 in O.S.No.5 of 2020 by the Additional Senior Civil Judge, Gadwal, Jogulamba-Gadwal District.